VALLEPU KOTESWARA RAO Vs. STATE OF AP

JUDGEMENT

(1.) The judgment, dtd. 14/12/2010, in Sessions Case No.78 of 2009 on the file of Sessions Judge, Mahila Court, Vijayawada (for short, 'the learned Sessions Judge'), is under challenge in the present Appeal filed by the appellant, who was the unsuccessful accused in the aforesaid Sessions Case.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the trial Court, for the sake of convenience.

(3.) Sessions Case No.78 of 2009 arose out of the committal order in Preliminary Registered Case (PRC) No.24 of 2008 on the file of the Court of Chief Metropolitan Magistrate, Vijayawada (for short, 'the learned Chief Metropolitan Magistrate') pertaining to Crime No.647 of 2007 of Law and Order Police Station, Vijayawada for the offence under Sec. 376 (2)(f) of the Indian Penal Code, 1860 (for short, 'the IPC').