STATE OF ANDHRA PRADESH Vs. RAYAPATI THIRUPATHI REDDY

JUDGEMENT

(1.) The State of Andhra Pradesh, represented by the Public Prosecutor filed this criminal appeal under Section 378 (3) and (1) of Code of Criminal Procedure, against the judgment dated 06-4-2005 in Sessions Case No. 370 of 2000 on the file of the II Additional Sessions Judge, Kadapa at Proddatur, whereby the accused were acquitted under Section 235 (1) of Code of Criminal Procedure for the charges under Sections 147, 148, 302, 302 read with Section 149 of IPC and 392 of IPC and Sections 3, 5 and 6 of Explosive Substances Act, 1908.

(2.) The brief facts, which are necessary to dispose of this criminal appeal, are recapitulated as under:

(3.) The learned I Additional Sessions Judge, Cuddapah framed charges --under Section 147 of IPC against accused 1 to 8, under Section 148 of IPC against accused 1, 2, 5 and 6, under Section 302 of IPC against accused 1, 2, 5 and 6, under Section 302 read with Section 149 of IPC against accused 3, 4, 7 and 8, under Section 392 of IPC against accused No. 3, under Sections 3 and 5 of the Explosive Substances Act, 1908 against accused 5, 6 and 9 to 21 and under Section 6 of the Explosive Substances Act, 1908 against accused 1 to 4, 7 and 8. The accused pleaded not guilty.