PULAGAM SRINIVAS REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This appeal is filed by the appellant-accused against the judgment dated 27-10-2006 passed by the I Additional Sessions Judge-cum-Special Sessions Judge for Trial of cases under the S.Cs. and S.Ts. (P.O.A.) Act, East Godavari District, Rajahmundry. The case of the prosecution is as follows:

(2.) The learned II Additional Judicial First Class Magistrate, Rajahmundry took the case on file and committed the case to the I Additional Sessions Judge-cum-Special Sessions Judge for Trial of cases under the S.Cs. and S.Ts. (P.O.A.) Act, East Godavari District, Rajahmundry, for disposal. The learned Special Sessions Judge framed charges under Sections 3(1)(x) and 3(2)(v) of the S.Cs. and S.Ts. (P.O.A.) Act (for short, 'the Act') and Sections 504 and 306 IPC against the accused, read over and explained to him in Telugu, for which the pleaded not guilty and claimed to be tried.

(3.) During the course of trial, P.Ws. 1 to 27 were examined and Exs. P-1 to P-46 besides M.Os. 1 to 4 were marked on behalf of the prosecution. No oral evidence was adduced on behalf of the accused. But a portion in the statement of P.W. 2 recorded under Section 161 Cr.P.C. was marked as Ex. D-1 on his behalf.