EDUPUGANTI VENKATESWARA RAO Vs. B. SRINIVASA RAO

JUDGEMENT

(1.) Impugning the judgments of acquittal in Criminal Appeal Nos.416, 418 and 417 of 2006, on the file of the Court of XI Additional District and Sessions Judge (Fast Track Court), Guntur at Tenali, dtd. 7/11/2008, the Appellant / Complainant preferred the present appeals.

(2.) Appellant herein is the Complainant and Respondent No.1 herein is the Accused before the trial Court.

(3.) Since the Appellant and Respondent No.1 in all the three appeals are one and the same, they are decided together by way of this common judgment.