STATE OF A.P. Vs. SETTY THANAYUDU PENCHALAIAH

JUDGEMENT

(1.) This appeal is preferred by the Appellant / State against the judgment of acquittal rendered by the Trial Court in Sessions Case No.313 of 2006 on the file of Assistant Sessions Judge, Gudur (for short, 'the Trial Court') by its judgment dtd. 11/2/2008, acquitted the accused for the offences punishable under Sec. 354 and 506 of Indian Penal Code, 1860 (for short, 'IPC').

(2.) Perused the impugned judgment of acquittal rendered by the Trial Court, which is now under challenge in this appeal. The record consists of the evidence of PWs.1 to 8, and the documents marked as Exs.P.1 to P.3 on behalf of the prosecution. On behalf of the defence, DW.1 was examined and Ex.D1 was marked.

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