STATE OF A P Vs. MALLAVARAM SANKAR REDDY ,

JUDGEMENT

(1.) THIS Criminal Appeal, under Section 378(3)& (1) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed against the judgment, dated 15.05.2008, in Sessions Case No.102 of 2007 on the file of the VI Additional District and Sessions Judge, (Fast Track Court), Tirupathi by the State whereunder and whereby, respondent Nos.1 to 3/A -1 to A -3 were found not guilty of the offences punishable under Sections 302 and 341 I.P.C; and respondent Nos.5 to 7/A -5 to A -7 were found not guilty of the offence punishable under Section 341 read with 34 I.P.C.

(2.) CASE of the prosecution, as delineated by the prosecution witnesses, may be stated as follows:

(3.) THE charges levelled against A -1 to A -3 are that they beat the deceased in her house and A -1 and A -2 obstructed P.W.1 and drove him away while he was attempting to shift the injured to the hospital and took her in the same auto and abandoned her on the railway track resulting in her death and hence, liable for punishment under Sections 302 and 341 I.P.C., while A -4 to A -7 obstructed the auto in which P.W.1 tried to shift the injured to the hospital and thereby, aided A -1 and A -2 to take her in the same auto and hence, A -4 to A -7 are liable for punishment under Section 341 read with 34 I.P.C.