STATE OF A P Vs. CHINNAM KAMESWARA RAO

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.) BASED on the evidence available on record, the learned Sessions Judge found all the accused not guilty and acquitted them under Section 235 (1) of Cr.P.C.