MIR MUSTAFA ALI HASMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave filed on behalf of the appellant lays a challenge to the judgment dtd. 2/8/2022 passed by the High Court of Telangana at Hyderabad in Criminal Appeal No.1036 of 2008, whereby the appeal preferred by the appellant was dismissed and the judgement dtd. 5/8/2008 passed by the learned Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad(hereinafter being referred to as 'trial Court') was affirmed. By the said judgment, the appellant herein i.e., Accused Officer No.1(hereinafter being referred to as 'AO1') and Accused Officer No.2(hereinafter being referred to as 'AO2') were convicted and sentenced as below:-

(3.) In appeal, the High Court overturned the conviction of AO2 and affirmed the conviction of the appellant(AO1) herein.