STATE OF A.P. Vs. SHAIK @ MOHAMMED KARIMULLA

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State against the judgment dt:10.01.2007 in S.C.No.122 of 2006 passed by the Principal Sessions Judge, West Godavari, Eluru, whereby and whereunder the learned Judge acquitted the accused for the charge levelled against him under Section 302 of Indian Penal Code (for short I.P.C).

(2.) The case of prosecution briefly is thus:

(3.) Heard arguments of learned Public Prosecutor for the State and Ms. Naseeb Afshan, legal aid counsel for respondent/accused.