K.ALLURAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Feeling aggrieved by the judgment, dtd. 27/7/2017, in S.C.No. 29 of 2014 on the file of the Court of VI Additional District and Sessions Judge, Prakasam at Markapur, the appellant-accused No.1 filed Criminal Appeal No.1361 of 2017. Aggrieved by the acquittal of accused Nos. 2 and 5, de facto complainant- P.W.2, wife of Kanala Kasi Reddy (hereinafter referred to as 'the deceased'), filed Criminal Appeal No.1465 of 2018.

(2.) Since both the Criminal Appeals arise out of the same Sessions Case, they are heard together and are being disposed of by this common judgment.

(3.) The appellant-accused No.1 along with accused Nos.2 to 5 were tried by the learned Additional Sessions Judge under the following charges: