NAMALA RAJANI Vs. ANCHULA RAGHAVARAO

JUDGEMENT

(1.) This Criminal Revision Case came to be filed by the petitioner namely Namala Rajani, who was the Prosecution Witness No.1 in Sessions Case No.473 of 2007, on the file of the Court of I Additional District and Sessions Judge, Guntur (for short, 'the learned Additional Sessions Judge'), under Ss. 397 and 401 of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C'), challenging the judgment, dtd. 17/3/2009, where under the learned Additional Sessions Judge found the respondents, accused therein, as not guilty of the charge under Sec. 302 R/w.34 of the Indian Penal Code, 1860 (for short, 'the IPC') and acquitted them under Sec. 235(1) Cr.P.C.

(2.) The respondents herein as accused faced the charge under Sec. 302 R/w.34 of IPC in the aforesaid Sessions Case, which came to be adjudicated on merits, as above.

(3.) Aggrieved by the same, the Prosecution Witness No.1 (PW.1) filed the present Criminal Revision Case.