GUNNEMEDA VIJAYALAXMI Vs. KONDURU SIVA NAGESWARA RAO

JUDGEMENT

(1.) De-facto complainant preferred the revision under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.,') questioning acquittal of respondent Nos.1 and 2 by the judgment dtd. 11/6/2008 in Sessions Case No. 507 of 2007 on the file of the learned Sessions Judge, Guntur.

(2.) I have heard the arguments of the learned counsel for the revisionist and learned Assistant Public Prosecutor for the respondent.

(3.) Sri Ismail, the learned counsel for the revisionist submits that even though the appeal was dismissed by the Division Bench of this Court on merits, it would not take away the right of the revisionist in preferring the revision and arguing the matter on merits.