STATE OF A.P. Vs. SOMARALA SRINIVASA RAO

JUDGEMENT

(1.) This appeal, under Sec. 378(3) and (1) of Code of Criminal Procedure, 1973 (for short, 'Cr.P.C') is preferred by the Appellant / State against the judgment of acquittal rendered by the learned Judicial Magistrate of First Class, Special Mobile Court, Eluru (for short, 'the Trial Court') in Calendar Case No.379 of 2005 (old C.C.No.1334 of 2004) by its judgment dtd. 28/2/2007, acquitted the accused for the offences punishable under Sec. 496, 417 and 498A of Indian Penal Code, 1860 (for short, 'IPC').

(2.) Perused the impugned judgment of acquittal rendered by the Trial Court, which is challenged under this appeal. It consisted of evidence of PWs.1 to 12 and documents Exs.P.1 to P.16, were marked.

(3.) The facts in a nutshell, which give rise to the present appeal, are as follows: