THAMALA GUNNAYYA Vs. STATE OF A.P.

JUDGEMENT

(1.) Accused No.1 in Sessions Case No.59 of 2013 on the file of the Court of Special Judge for Trial of Cases under S.Cs and S.Ts (POA) Act-cum- Additional District and Sessions Judge, Vizianagaram, is the appellant in the present Criminal Appeal, preferred under Sec. 374(2) of the Code of Criminal Procedure,1973.

(2.) By way of judgment, dtd. 3/2/2014, the learned Sessions Judge convicted the appellant/accused No.1 for the offence punishable under Sec. 302 IPC and acquitted the accused No.2 and 3.

(3.) The case of the prosecution, in nutshell, is as follows:-