STATE OF A P Vs. PUTCHALAPALLI NARESH REDDY

JUDGEMENT

(1.) The State of Andhra Pradesh, represented by the Public Prosecutor and one Mudi Krishna Reddy, brother of the deceased Mudi Parandhami Reddy, filed these criminal appeal and criminal revision case, respectively, against the judgment of acquittal dated 27-10-2006 in Sessions Case No. 138 of 1998 on the file of the III Additional District and Sessions Judge (Fast Track Court), Nellore, Nellore district, whereby the accused 1 to 20 who were charged for the offences under Sections 147, 148, 302, 307 and 326 of IPC, Section 307 read with Section 149 of IPC and Section 326 read with Section 149 of IPC for causing the death of Mudi Parandhami Reddy and for causing injuries to P.W.3 P. Murali Reddy and L.W.2 P. Rajagopal Reddy and attempting to kill them, were found not guilty for the said charges and they were acquitted under Section 235(1) of Code of Criminal Procedure

(2.) Aggrieved by the order of acquittal, the State as well as the brother of the deceased filed these criminal appeal and criminal revision case necessitating this Court to dispose of both the matters by a common judgment.

(3.) The relevant facts leading to these criminal appeal and criminal revision case are as follows: