DEVADA VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The judgment in Sessions Case No.125 of 2008, on the file of District and Sessions Judge, Visakhapatnam ("Sessions Judge" for short), delivered on 4/3/2010, is under challenge in the present Criminal Appeal filed by the unsuccessful accused.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Sessions Judge for the sake of convenience.

(3.) The Sessions Case No.125 of 2008, on the file of District and Sessions Judge, Visakhapatnam, arose out of a committal order passed by the concerned Judicial First Class Magistrate, Narsipatnam in P.R.C.No.33 of 2007, pertaining to Crime No.45 of 2007 of Nathavaram Police Station.