MIDDE DURGA RAO Vs. VADLAMUDI VENKATARAO

JUDGEMENT

(1.) The Revision has been preferred under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') against the judgment in Calendar Case No.1097 of 2006 dtd. 8/4/2009, passed by the learned Judicial Magistrate of First Class, Jangareddygudem, holding the respondent No.1/accused No.1 found not guilty for the offence punishable under Sec. 326 of the Indian Penal Code, 1860 (for brevity 'the IPC.') and respondent No.2 to 9/accused Nos.1 to 9 found not guilty for the offence under Ss. 323 and 326 read with 34 of 'the IPC.'

(2.) The following material grounds are raised in the revision:

(3.) I have heard the arguments of the learned Counsel for the Revisionist, learned Counsel for Respondent Nos.1 to 9, and the learned Assistant Public Prosecutor and perused the record.