STATE OF ANDHRA PRADESH Vs. KALIDINDI SAHADEVUDU

JUDGEMENT

(1.) THIS Criminal Appeal is filed by the State against the Judgment dated 01-4-2004 passed by the Assistant Sessions Judge, Peddapuram, East Godavari district, in SC.No. 85 of 2002 acquitting the respondents-accused for the offences under section 498-A, 306 read with section 34 of IPC.

(2.) HEARD the learned Additional Public Prosecutor representing the State- appellant and Sri M. Lakshmana Sharma, the learned counsel appearing for the respondents-accused.

(3.) THE learned trial Court upon considering the evidence on record acquitted the respondents-accused for the offences under section 306, 498-A IPC read with section 34 IPC.