SETTUM SUVARNA RAJU Vs. ANTHAVEDIPALEM AT ANTHARVEDI RAMA

JUDGEMENT

(1.) Impugning the judgment of acquittal dtd. 6/5/2009, in Sessions Case No.13 of 2006 on the file of Special Judge for trial of cases under The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, West Godavari, Eluru[Trial court], the De-facto complainant preferred the present revision challenging the validity and correctness of the judgment.

(2.) The revision petitioner herein is the De-facto complainant. Respondent Nos.1 to 9 herein were Accused Nos.1 to 9. Respondent No.10 herein was the State represented by the Public Prosecutor. The parties will be referred as they arrayed before the Trial Court.

(3.) The case of the prosecution in brief: