- (1.) Heard learned Counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment and order dated 07th October, 2005 passed by the High Court of Andhra Pradesh in Criminal Appeal No. 1581 of 1999 and Criminal Revision Case No. 312 of 1999.
(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except wherever necessary.;