ADUSUMILLI NANCHARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This is an appeal filed by the defacto-complainant under Sec. 372 of the Code of Criminal Procedure (for short hereinafter referred to as "Cr.P.C.,") against the judgment dt.14/5/2015 in Sessions Case No.351 of 2014 delivered by the learned XI Additional Sessions Judge, Tenali, where under the accused No.1 was found not guilty for the offence punishable under Ss. 302 of the Indian Penal Code (for short herein after referred to as "I.P.C.,"), accused Nos.2 and 3 were found not guilty for the offence punishable u/s 120-B r/w 302 of the I.P.C., and accused 1 to 3 were found not guilty or the offence punishable u/s 203 of I.P.C., and acquitted them for the said offences u/s 235 (1) of Cr.P.C.,

(2.) It appears that, the State, represented by the Inspector of Police, Tenali Rural Circle did not prefer any appeal questioning the judgment of the learned Sessions Judge.

(3.) The case of the prosecution, in brief, is as follows:-