B.CHARANDAS Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No.577 of 2006 is filed by Accused Officer No.3, Criminal Appeal No.578 of 2006 is filed by Accused Officer No.8; Criminal Appeal No.619 of 2006 is filed by Accused Officer No.6 and Criminal Appeal No.636 of 2006 is filed by Accused Officer No.9 in C.C. No.26 of 2000 on the file of the learned Principal Special Judge for SPE & ACB Cases, Hyderabad.

(2.) Feeling aggrieved by the judgment, dated 06.04.2006, passed by the Principal Special Judge for SPE & ACB Cases, Hyderabad in C.C. No.26 of 2000, the appellants preferred the aforesaid appeals.

(3.) Assailing the said judgment, the appellants - Accused Officer Nos.3, 6, 8 and 9 preferred the above said appeals.