GORLA SIVAMMA Vs. MARRI SRINIVASA RAO SIVAIAH

JUDGEMENT

(1.) Heard the learned counsel for both the parties and perused the material placed on record.

(2.) This Criminal Revision Case is filed under Ss. 397 and 401 read with 482 Cr.P.C. assailing the judgment dtd. 10/8/2007 in S.C.No. 83 of 2007 on the file of the Court of the Senior Civil Judge, Chirala, wherein the accused were acquitted.

(3.) Originally, 1st respondent - accused was tried for the offences punishable under Ss. 354 and 506 IPC. However, after considering the evidence on record, the trial Court acquitted the accused. Challenging the same, the present Criminal Revision Case came to be filed.