STATE OF A.P. Vs. MOPIDEVI RAMALINGESWARA 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 Assistant Sessions Judge, Tanuku (for short, 'the Trial Court') in Sessions Case No.26 of 2004 by its judgment dtd. 30/8/2005 acquitted the accused for the offences punishable under Sec. 324, 354, 326 r/w.34 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 9 and documents Exs.P.1 to P.9 and M.Os.1 to 3, were marked. On behalf of the accused, documents Exs.D.1 to D.3 were marked.

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