STATE OF A P Vs. BARLAPUDI BHASKARA RAO

JUDGEMENT

(1.) THIS Criminal Appeal, under Section 378(3) & (1) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is preferred by the State against the judgment, dated 25.02.2005, in Sessions Case No.317 of 2003 on the file of VI Additional District and Sessions Judge, Fast Track Court, Krishna at Machilipatnam whereunder and whereby, the accused/respondent herein was found not guilty of the offences punishable under Sections 302 and 379 of the Indian Penal Code, 1860 (for short, "I.P.C.") and accordingly, he was acquitted of the said offences.

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

(3.) HEARD the learned Additional Public Prosecutor.