BURUGUPALLY SRI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenging the conviction and sentence awarded to the accused as per judgment dtd. 4/1/2018 in SC No.266 of 2015 on the file of the learned Special Judge for trial of offences under SCs and STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge, Secunderabad, accused No.4 preferred criminal appeal No.323 of 2018 and accused Nos.1 and 3 preferred criminal appeal No.327 of 2018 under Sec. 374(2) of Cr.P.C.

(2.) Heard Sri H.Prahalada Reddy, learned counsel for the appellants in Crl.A.No.327 of 2018, Sri VVS Satyanarayana Reddy, learned senior counsel for the appellant in Crl.A.No.323 of 2018 and Mrs.S.Madhavi, learned Assistant Public Prosecutor, representing the 2nd respondent/State in both the matters.

(3.) Since both these criminal appeals are germinated from the same sessions case i.e. SC No.266 of 2015, this Court disposes these two matters by way of this common judgment.