PEDDIRAJU RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Among the three accused/appellants in Crl.A.No.120 of 2016, the present revision petitioner is A-3 or A-4, as the case may be, no other than 3rd appellant, by name Peddiraju Ravi. The other two appellants are Peddiraju Poshetty and Peddiraju Satish.

(2.) Heard learned counsel for the revision petitioner and the learned Public Prosecutor representing the 1st respondent State and perused the material on record.

(3.) The appeal is maintained against the impugned trial Court's judgment in C.C.No.571 of 2012, dated 03.11.2016. In the lower Court, there is Advocate on record for the appellants including the revision petitioner.