STATE OF ANDHRA PRADESH Vs. ADUKKALPATTU MANI

JUDGEMENT

(1.) THIS criminal appeal, under Section 378(3) and (1) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is directed against the judgment dated 26.9.2007 in Sessions Case No. 125 of 2005 on the file of the learned VI Additional Sessions Judge (Fast Track Court), Tirupati, whereunder and whereby the respondents/accused were found not guilty of the offences punishable under Sections 498 -A, 302 and 201 of the Indian Penal Code, 1860 (for short 'I.P.C.') and accordingly, they are acquitted of the same. This criminal revision case, under Sections 397 and 401 of Cr.P.C. is preferred by the revision petitioner/de facto complainant aggrieved by the aforesaid order of acquittal.

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

(3.) TO substantiate its case, prosecution examined P.Ws. 1 to 11 and marked Exs. P1 to P10 besides case properties MOs. 1 to 6.