KOTLA NARSIMLU Vs. STATE OF A.P.

JUDGEMENT

(1.) Since the above three appeals are arising out of the common Judgment and the appellant/accused is one and the same in all the three appeals, they are heard together and are being disposed of by this common Judgment.

(2.) The Criminal Appeal No.779 of 2009 is filed by the learned counsel Sri A.Ravi Kiran Rao, representing the appellant/accused. The Criminal Appeal Nos.1481 of 2009 and 1405 of 2010 are filed through legal aid counsel Sri A.Yadagiri Reddy and Smt D.S.Laxmi respectively representing the appellant/accused. All the three appeals are filed challenging the Judgment dtd. 23/9/2008 passed in S.C.No.105 of 2008 by the Hon'ble Assistant Sessions Judge, Nizamabad, at Armoor.

(3.) The case of the prosecution is as follows: