THUPAKULA VENKATA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the Prosecution Witness No.1/defacto-complainant in C.C.No.1 of 2004, on the file of I Additional Sessions Judge, Kadapa (Originally it was on the file of Judicial Magistrate of First Class, Pulivendula), challenging the judgment, dtd. 28/7/2008, where under the learned I Additional Sessions Judge, Kadapa, found the accused (A.1 to A.14) not guilty of the charges framed against them and acquitted them under Sec. 248(1) of the Code of Criminal Procedure ("Cr.P.C." for short).

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

(3.) The Sub-Inspector of Police, Vempalli Police Station, filed charge sheet in Crime No.38 of 2003 under Ss. 147, 148, 324, 326 r/w 149 of the Indian Penal Code ("I.P.C." for short), alleging as follows: