MUDDIREDDY SIVARAMI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this Criminal Revision Petition filed by three (3) convicts, they seek to set aside the judgment of the learned first appellate Court by exercising powers under Sec. 397 and 401 Cr.P.C. Respondent herein is the State on whose prosecution these revision petitioners were earlier convicted by the learned trial Court.

(2.) The facts leading to the presentation of present revision are to be noticed.

(3.) Challenging that judgment all the three convicts preferred Criminal Appeal No. 124 of 2010 and First Additional Sessions Judge, Kadapa after due hearing, by his judgment dtd. 24/1/2012 felt that the wound certificate of the victim was not proved in accordance with law and it gave its reasons at Para 12, 13 and 14 of its judgment and held that, that technical lapse should not result in acquittal of culprits. Therefore, in its view a fresh opportunity be given to the prosecution to prove the wound certificate for proper appreciation of evidence. It was in that view of the matter learned first appellate Court passed the following Order: