(1.) The Criminal Revision Case, under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is filed by the petitioner/de facto complainant assailing the Judgment dtd. 21/7/2008 passed in S.C.No.75 of 2008 on the file of the learned Additional Assistant Sessions Judge, Tenali (for short, 'the Trial Court'), whereby the Trial Court acquitted the 1st respondent/accused for the offences punishable under Ss. 498A and 306 of the Indian Penal Code, 1860 (for short, 'IPC').
(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court for the sake of convenience.
(3.) The Prosecution's case is as follows:
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