STATE OF A P Vs. YADLA SATYANARAYANA

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 26.11.2007, in Sessions Case No.394 of 2003 on the file of V Additional Sessions Judge, (F.T.C), Khammam at Kothagudem, whereunder and whereby, the accused were acquitted of the offences punishable under Sections 448, 342 and 302 r/w 34 of the Indian Penal Code, 1860 (for short, "I.P.C.").

(2.) THE brief facts that are necessary for disposal of the appeal are that:

(3.) THE trial Court framed the charges under Sections 448, 342 and 302 r/w 34 I.P.C against A.1 to A.3. When the above charges were read over and explained to the accused in Telugu, they pleaded not guilty and claimed to be tried.