- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a Division Bench of Andhra Pradesh High Court, disposing of four Criminal Appeals i.e. Criminal Appeal nos. 1114, 1128, 1130 and 1155 of 2005.
(3.) 16 accused persons were charged for offence punishable under Sections 147, 148, 448 read with Section 149 and Section 302 read with Section 149, 324 read with Section 149 of the Indian Penal Code, 1860 (in short "IPC").;