PARIMI VENKATA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) On 6/11/2023, when the matter was taken up for hearing, Sri K.Sita Ram, learned counsel, submitted that the appeal was preferred by the father of the deceased against the acquittal judgment dtd. 17/10/2014 in S.C. No.136 of 2013 on the file of the VI Additional Sessions Court, Anantapur at Gooty and the learned counsel for appellant, Sri Maheshwar Rao Kuncheam, had given up the vakalat and therefore, notice has to be sent to the appellant. As name of the appellant was not printed in the cause list, the Registry was directed to send the notice through the concerned District Court to the appellant for his appearance. On 11/7/2024 and 25/7/2024, as the appellant did not choose to engage a counsel though notice was served on him, the matter was adjourned for two weeks on each occasion. On 8/8/2024 also, when the matter was taken up, the appellant did not engage any counsel to represent his case. Hence, the learned Assistant Public Prosecutor was requested to go through the record and assist the Court.

(2.) This Criminal Appeal by the father of the deceased parimi Jagadeesh Babu @ Babu, is directed against the judgment dtd. 17/10/2014 passed in Sessions Case No.136 of 2013 on the file of the VI Additional Sessions Judge, Anantapur at Gooty, whereby respondents 2 and 3 herein, who are A.1 and A.2, were found not guilty of the offence punishable under Sec. 302 read with 34 of the Indian Penal Code, 1860 (for short, 'IPC') and accordingly acquitted of the said charge.

(3.) The substance of the charge framed against the respondents 2 and 3/A.1 and A.2 is that on 13/9/2012, they committed murder by intentionally causing death of the deceased and thereby committed an offence punishable under Sec. 302 read with 34 IPC.