STATE OF A P Vs. GAINI NARAYANA

JUDGEMENT

(1.) THIS Criminal Appeal, under Section 378(1) & (3) of the Code of Criminal Procedure, 1973, (for short, "Cr.P.C.") is filed by the State against the Judgment, dated 05.10.2007, in Sessions Case No.270 of 2005 on the file of the Court of VII Additional Sessions Judge, (Fast Track Court), Nizamabad at Bodhan, whereunder and whereby the respondents/accused were found not guilty of the offence punishable under Section 302 read with 34 IPC and were acquitted under Section 235(1) Cr.P.C.

(2.) THE prosecution case in brief may be stated as follows:

(3.) ON appearance of all the accused, charge under Section 302 r/w 34 IPC was framed against all the accused. When the charge was read over and explained to the accused in telugu, they pleaded not guilty and claimed to be tried.