MADUGULA GURAPPA Vs. NALLIPILLI KRISHNA KUMAR

JUDGEMENT

(1.) This Criminal Revision Case came to be filed by the petitioner namely Madugula Gurappa, daughter of late Appanna, who was the prosecution witness No.1 in Calendar Case No.187 of 2006, on the file of the Court of Additional Judicial Magistrate of First Class, Vizianagaram (for short, 'the learned Magistrate'), under Ss. 397(1) and 401 of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C'), challenging the judgment, dtd. 22/8/2008, where under the learned Magistrate acquitted the first respondent/accused for the offence under Sec. 417 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court, for the sake of convenience.

(3.) The case of the prosecution, before the trial Court, according to the charge sheet filed by the State Government represented by Sub-Inspector of Police, II Town Police Station, Vizianagaram, in brief, is as follows: