STATE OF A.P. Vs. BOLLEDDU JOSEPH

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State against the Judgment dtd. 20/12/2007 passed in Sessions Case No.340 of 2007 by the learned Assistant Sessions Judge, Parchur, Prakasam district, whereby and whereunder the respondent herein/sole Accused was found not guilty of the offences punishable under Ss. 498-A and 306 IPC, accordingly, he was acquitted of the said charges.

(2.) Case of the prosecution, in brief, is as follows.

(3.) The charge sheet was taken on file as PRC No.11 of 2006 on the file of the learned Judicial Magistrate of First Class, Parchur, Prakasam district, and as the offence punishable under Sec. 306 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.11 of 2006 to the Court of Session, Prakasam district, at Ongole. The said case was numbered as SC No.340 of 2007 and thereafter the same was made over to the Court of the Assistant Sessions Judge, Parchur, for disposal according to law.