KOTHURI GANDHI Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the judgment dated 18.01.2013 passed in Crl.A.No.51 of 2012 on the file of the VI Additional Sessions Judge (III FTC) Warangal at Mahabubabad, whereby and whereunder, the learned Additional Sessions Judge, set -aside the judgment of acquittal dated 29.02.2012 passed in C.C.No.48 of 2010 and remanded the matter back to the trial Court for fresh disposal after securing the presence of the investigating officer (LW5).

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

(3.) THE relevant portion of the judgment of the lower appellate court reads as hereunder: