STATE OF A P Vs. KARUBA HANUMANTHAPPA

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 15-09-2005, in Sessions Case No.187 of 2002 on the file of Additional Sessions Judge, Hindupur, whereunder and whereby, the accused were acquitted of the charges leveled against them.

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

(3.) The charges leveled against the accused are under Sec. 148 Penal Code against A1 to A5; Sec. 302 Penal Code against A1 and A2; Sec. 302 r/w.149 Penal Code against A3 to A5; Sec. 324 Penal Code against A1, A2 and A5 and Sec. 324 r/w.149 Penal Code against A3 and A4. When the above charges were read over and explained to the accused in Telugu, they pleaded not guilty and claimed to be tried.