KATTABATHUNI SEETHAMAHALAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Revision Case, under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is filed by the petitioner/de facto complainant assailing the Judgment dtd. 22/3/2010 passed in C.C.No.444 of 2010 on the file of the learned II Additional Junior Civil Judge, Tenali, (for short, 'the Trial Court') whereby the Trial Court acquitted the 2nd respondent/accused for the offence punishable under Sec. 498A of the Indian Penal Code, 1860 (for short, 'IPC').

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

(3.) The brief facts of the prosecution's case are that: