STATE OF A P Vs. PUDURU RAMESH

JUDGEMENT

(1.) THIS Criminal Appeal, under section 378 (1) & (3) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed by the State against the judgment, dated 22.06.2007, in Sessions Case No.250 of 2001 on the file of IV Additional District & Sessions Judge, (F.T.C), Nellore, whereunder and whereby, respondent No.2 (A.2) is acquitted of the offence punishable under Section 302 r/w 114 of the Indian Penal Code, 1860 (for short, "I.P.C.").

(2.) THE case of the prosecution in brief is as follows:

(3.) THE case against A.1 and A.3 was split up and renumbered as S.C.No.346 of 2005 and S.C.No.59 of 2007 respectively in view of the fact that they are said to be absconding.