STATE OF ANDHRA PRADESH Vs. GADDA RAGHAVAIAH

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State against the Judgment dtd. 15/6/2006 passed in SC No.65 of 2005 by the learned Assistant Sessions judge, Kovvur, whereby and whereunder respondents 1 to 10 herein/A1 to A10 were found not guilty of the offences punishable under Ss. 148, 452, 324, 427 and 307 read with 149 IPC, accordingly, they were acquitted of the said charges.

(2.) Case of the prosecution is as follows.

(3.) The charge sheet was taken on file as PRC No.18 of 2004 on the file of the learned Additional Judicial Magistrate of First Class, Kovvur. As the offence punishable under Sec. 307 IPC is exclusively triable by the Court of Session, the learned Magistrate, after complying with the due procedure prescribed under law, committed the said PRC No.18 of 2004 to the Court of Session, Nellore Division, Nellore, by an order dtd. 15/4/2004. The said case was numbered as SC No.65 of 2005 and thereafter the same was made over to the Court of the Assistant Sessions Judge, Kovur, Nellore district, for disposal according to law.