SUDHAMSH NETHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Appeal No.464 of 2017 was filed by A1 and Criminal Appeal No.381 of 2017 was filed by A2.

(2.) A1 and A2 were convicted for the offences under Ss. 302, 380, 201 r/w 120-B of IPC vide judgment in S.C.No.14 of 2015 dtd. 14/2/2017 passed by the II Additional Metropolitan Sessions Judge, Hyderabad.

(3.) Since both the appeals are questioning the conviction of the appellants/A1 and A2, the appeals are heard together and disposed off by way of this Common Judgment.