MATTAPARTHI VENKATARAO Vs. TATIPARTHI SURESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner, who is the Prosecution Witness No.1/defacto-complainant in Sessions Case No.286 of 2006, on the file of Assistant Sessions Judge, Narsapuram, West Godavari District, challenging the judgment, dtd. 12/5/2008, whereunder the Assistant Sessions Judge, Narsapuram, found the accused not guilty of the charges framed against them and acquitted them under Sec. 235(1) of 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 Sessions Case No.286 of 2006 arose out of P.R.C.No.22 of 2006, on the file of Additional Judicial First Class Magistrate, Narsapuram, which was committed to the Court of Sessions on 18/8/2006 and thereupon it was numbered as Sessions Case and made over to the learned Assistant Sessions Judge, Narsapuram.