LELLA POTLA PADMAJA Vs. LELLA KOTESWARA RAO

JUDGEMENT

(1.) Crl. A No.1901 of 1999 was filed by the complainant. The appellant filed a private complaint against 21 accused alleging that they have committed offences under Sections 494, 323, 506, 341 read with Section 34 I.P.C. and it was numbered as C.C. No.56 of 1993 on the file of the IV Additional Judicial First Class Magistrate, Guntur. Charges for the offences are under Sections 498-A, 494, 323, 341, 506(II) of I.P.C. and under Section 4 of the Dowry Prohibition Act, 1961 against all the accused. They pleaded not guilty of the offences and claimed for trial. During the pendency of the case, A-20 died, therefore, the case against him stood abated on 14-2-1996.

(2.) The complainant, in order to prove the guilt of the accused, examined PWs.1 to 5 and did not mark any documents. No oral or documentary evidence was adduced on defence side.

(3.) The learned Magistrate, after considering the evidence, found the accused not guilty of the offences covered by the charges and recorded their acquittal through the judgment dated 5/10/1999. The complainant, being aggrieved by the judgment of the lower Court, preferred this appeal challenging the validity and legality of the acquittal of the accused.