P. EKNATH Vs. Y.AMARANATHA REDDY @ BABU

JUDGEMENT

(1.) This appeal, filed by the appellant/Complainant is directed against the judgment and order dated 17.08.2012 passed by the Division Bench of the High Court of Andhra Pradesh at Hyderabad, whereby the High Court allowed the appeal filed by the accused (Respondent No.1 herein) and set aside the conviction and sentence imposed by the trial Court for the offences punishable under Sections 302, 307 and 324 Penal Code and acquitted him of the charges.

(2.) This case pertains to double murder of the deceased Pasupuleti Lohita, aged 12 years and the deceased Pasupuleti Venkatramana, aged 50 years and double life attempts on Pasupuleti Chandrakala and Pasupuleti Eknath, all residents of Prasanth Nagar, Madanapalle, and theft in the dwelling house by the sole accused Yerraballi Amaranatha Reddy @ Babu Reddy-Respondent No.1 herein.

(3.) The relevant facts which are necessary for the purpose of deciding this appeal are narrated hereunder: