STATE OF ANDHRA PRADESH Vs. KOKATAM INDIRAMMA @ INDIRAVATHI

JUDGEMENT

(1.) The appeal by the State and the revision by A.Venkataiah (PW6), the younger brother of the deceased, Venkatamma, are directed against the judgment dated 18.07.2008 of the learned I Additional Sessions Judge holding Full Additional Charge of the Post of the learned III Additional Sessions Judge, Rajampet, Kadapa District, passed in S.C.No.378 of 2005. By the said judgment, the learned Additional Sessions Judge found the sole accused not guilty of the offences punishable under Sections 302, 307 and 326 Penal Code and acquitted her.

(2.) We have heard the submissions of the learned Public Prosecutor appearing for the State of Andhra Pradesh, of Sri M.Jayaram Reddy, learned counsel for the revision petitioner, and of Sri Balaji Medamalli, learned counsel for the sole accused. We have perused the material on record.

(3.) Having regard to the material available on record, the learned Judge of the trial Court framed the following charges against the sole accused, Kokatam Indiramma @ Indiravathi: