NAMUBUDRI MOHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Memorandum of Criminal Appeals are filed under Sec. 374 (2) of the code of Criminal Procedure Code, 1973 (for short 'Cr.P.C.') by A1 to A3 assailing the judgment passed by the learned Metropolitan Sessions Judge, Hyderabad in SC.No.389 of 2016, dtd. 19/1/2018.

(2.) Criminal Appeal No.2425 of 2018 is filed by A3-Namubudri Mohan.

(3.) Criminal Appeal No.2704 of 2018 is filed by A1-Indugamalli Sheshu Kumar @ Sai and A2-Pondara Ravi.