REGENT COMPUTRONICS PVT. LTD.

STATE OF A.P. Appellant

V/S

Kuruva Byella Govindu Respondents

Referred Judgements :-

A.P. KOTA TIRUPATHAIAH V. SATTE [REFERRED TO]
APREN JOSEPH ALIAS CURRENT KUNJUKUNJU VS. STATE OF KERALA [REFERRED TO]
STATE OF RAJASTHAN VS. RAM NIWAS [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRIPARAM [REFERRED TO]
SHASHIDHAR PURANDHAR HEGDE VS. STATE OF KARNATAKA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
A SHANKAR VS. STATE OF KARNATAKA [REFERRED TO]
HARBEER SINGH VS. SHEESHPAL & ORS. [REFERRED TO]
MOHAN @SRINIVAS @ SEENA @TAILOR SEENA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by the Appellant / State against the judgment of acquittal rendered by the Sessions Court in Sessions Case No.425 of 2004 on the file of Additional Assistant Sessions Judge, Anantapur (for short, 'the Sessions Court') by its judgment dtd. 15/2/2007, acquitted the accused for the offences punishable under Sec. 376 and 450 of Indian Penal Code, 1860 (for short, 'IPC').

(2.) Perused the impugned judgment of acquittal rendered by the Sessions Court, which is challenged under this appeal. It consisted of evidence of PWs.1 to 9, documents marked Exs.P.1 to P.10 and material objects i.e., MOs.1 to 3.

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

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STATE OF A.P. Vs. KURUVA BYELLA GOVINDU

Referred Judgements :-

JUDGEMENT

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