- (1.)This Judgment, according to Law, based on the legal material placed, on Record, arises out of a Criminal Appeal, filed by the sole appellant, against R.1 and R. 2, under subsection (4) of Section 378, Cr.P.C., 1973, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.
(2.)Orders, dated 21-4-1995, of the Court of the III Metropolitan Magistrate, Visakhapatnam (Trial Court), made in C.C.No. 15/94, of its file.
(3.)Perused the material papers of the Record.