STATE OF A. P. Vs. JAMMU SRINIVASA RAO

JUDGEMENT

(1.) Accused 1 to 5 in Sessions Case No.322 of 2006 on the file of the Court of IV Additional Sessions Judge (Fast Track Court), Tanuku, were tried for the offences punishable under Ss. 302, 304-B, 498-A of Indian Penal Code, 1860 [for short, 'I.P.C."] and Sec. 4 of Dowry Prohibition Act. Vide judgment, dtd. 19/3/2008, the learned Sessions Judge acquitted all the accused for the offences levelled against them. Challenging the same, the present appeal came to be filed by the appellant/State.

(2.) The case of the prosecution, as per the evidence adduced by the prosecution witnesses, is as under:

(3.) On appearance of the accused, copies of the documents as required under Sec. 207 Cr.P.C. were supplied to them. As the case is triable by a Court of Sessions, the case was committed to the Court of the Sessions under Sec. 209 Cr.P.C. Accordingly, the same was made over to the Court of the learned IV Additional District and Sessions Judge (Fast Track Court), Tanuku for trial and disposal in accordance with law.