PUBLIC PROSECUTOR, A P Vs. CHETTUPALLI RAMAMURTI

JUDGEMENT

(1.) Appeal under Section 417 of the Code of Criminal Procedure, 1898, against the acquittal of the aforesaid Respondent (Accused) by the Court of the Sub-Magistrate, Bheemunipatnam, Visakhapatnam District in C.C. No. 2978 of 1953, on his file.

(2.) This appeal coming on for hearing on Tuesday the 27th day of September, 1955 upon persuing the petition of Appeal and the record of the evidence and proceedings before the Court of the Sub-Magistrate of Bheemunipatnam and upon hearing the arguments of Mr. B. Bheemaraju for the Public Prosecutor, Appellant and of Mr. S. Surya Prakasam, Advocate for the Respondent and having stood over for consideration till this day, the court delivered the following judgment.

(3.) This is an appeal preferred against the judgment of the Stationary Sub-Magistrate, Bheemunipatnam acquitting the respondent under Section 245 (1) of the Code of Criminal Procedure.