STATE OF A.P Vs. RAVILLA NAGABHUSHANAM NAIDU

JUDGEMENT

(1.) This appeal, filed under Ss. 378(1) and (3) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), is preferred by the Appellant" "State, assailing the judgment of acquittal dtd. 15/6/2007 passed by the learned Assistant Sessions Judge, Srikalahasti (for short, "the Trial Court"), in Sessions Case No.246 of 2006. By the said judgment, the Trial Court acquitted Accused Nos.1 to 4 and 8 of the offences punishable under Ss. 147, 148, 354, and 324 read with Sec. 34 of the 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 7 and documents Exs.P.1 to P.8 were marked. On behalf of the accused, none were examined, and Ex.D1 document was marked.

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