STATE OF A P Vs. SHAIK KHADER BASHA

JUDGEMENT

(1.) This Criminal Appeal, under section 378 (3) & (1) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is directed by the State against the judgment, dated 15.11.2006, in Sessions Case No.30 of 2005 on the file of IV Additional Sessions Judge, Nellore, whereunder and whereby, the accused was acquitted of the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, "I.P.C.").

(2.) The brief facts that are necessary for the disposal of the appeal are stated as follows:

(3.) The trial Court framed the charge for the offence under Sec. 302 I.P.C against the accused. When the above charge was read over and explained to the accused in Telugu, he pleaded not guilty and claimed to be tried.