HIGH COURT OF A P Vs. CHINNAM KAMESWARA RAO, CHINNAM VENKATESWARA RAO, BVADDE GOVARDHANAGIRI @ GOVARDHANA RAO AND PAPISETTI PRAVEEN

JUDGEMENT

(1.) THE State represented by the Public Prosecutor filed this criminal appeal against the judgment dated 17 -10 -2005 in Sessions Case No. 211 of 2004 passed by the learned Sessions Judge, Krishna Division at Machilipatnam in acquitting the Respondents 1 to 3/accused 1 to 3 for the charges under Sections 302 and 307 of IPC and Respondent No. 4/accused No. 4 for the charges under Sections 302 and 307 read with Section 34 of IPC.

(2.) THE case of prosecution, in brief, is as under:

(3.) THE trial Court framed charges under Sections 302 and 307 of IPC against accused 1 to 3 and charges under Sections 302 and 307 read with Section 34 of IPC against accused No. 4 and the accused pleaded not guilty.