RAMIREDDY GEYA Vs. EDARA SUDHAKAR REDDY

JUDGEMENT

(1.) The present criminal appeal under Sec. 372 proviso of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C.,") came to be filed by one Ramireddy Geya @ Priyanka (P.W.1) and Edara Bhavya (P.W.2) against the Judgment of acquittal delivered in Sessions Case No.120 of 2013 on the file of VII Additional District and Sessions Court, Ongole.

(2.) The accused was tried for the offence punishable under Sec. 302 of Indian Penal Code, 1860 (for brevity "IPC").

(3.) The charge against the accused is that on 14/8/2011 at about 1.00 p.m., at the house of the deceased (Ramireddy Shayamala), the accused caused death of the deceased with a knife (M.O.3) by causing injury on her neck.