CY.PRATAP REDDY Vs. STATE

JUDGEMENT

(1.) The police filed charge sheet under Ss. . 392, 307, 341, 506 of I.P.C.

(2.) The Court of learned Judicial Magistrate of First Class, Penukonda has taken cognizance of the same. As the witnesses failed to undergo cross-examination, the learned Magistrate acquitted the accused for the offences charge sheeted.

(3.) Aggrieved by the said judgment, the de facto complainant filed the appeal under Sec. 372 of Criminal Procedure Code.