STATE OF A P Vs. JINNABATHINA SATYANARAYANA

JUDGEMENT

(1.) AS Accused No.1 is reported to have died, the appeal as against him is abated by order dated 20.8.2007.

(2.) THIS appeal is preferred by the State against the judgment dated 26.02.2005 passed in Sessions Case No. 60 of 2002 by the learned VI Additional Sessions Judge (Fast Track Court), Krishna at Machilipatnam, acquitting the accused 1 to 4 - respondents herein for the offence under Sec. 302 IPC.

(3.) THE learned Sessions Judge framed a charge against all the accused for the offence under Sec. 302 IPC. THE accused denied the offence and pleaded not guilty.