STATE OF ANDHRA PRADESH Vs. KATURI VINODH KUMAR

JUDGEMENT

(1.) This appeal is preferred by the Appellant / State against the judgment of acquittal rendered by the Sessions Court in Sessions Case No.5 of 2008 on the file of Additional Assistant Sessions Judge, Eluru (for short, the Sessions Court ) by its judgment dtd. 10/12/2008, acquitted the accused for the offences punishable under Sec. 354 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 6, documents marked Exs.P.1 to P.5.

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