S. RAJITHA Vs. NARAHARI LAXMI REDDY

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner-de facto complainant against the judgment, dated 6.6.2005 passed by the II Additional Assistant Sessions Judge, Warangal, in S.C.No.694 of 2004.

(2.) The case of the complainant in brief is as follows:

(3.) The learned Assistant Sessions Judge framed a charge under Sec. 306 Penal Code against the accused, read over and explained to them in Telugu, for which they pleaded not guilty and claimed to be tried. During the course of trial, P.Ws.1 to 11 were examined and Exs.P1 to P8, M.Os.1 and 2 were marked on behalf of the prosecution. Ex.D1 was marked on behalf of the accused.