N.KANTHAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) Questioning the judgment of acquittal dtd. 29/12/2017 passed by the learned VI Additional District and Sessions Judge, Sompeta, in S.C.No.145 of 2014, the defacto complainant /P.W.1 filed the present criminal appeal.

(2.) Respondent Nos.2 to 13/accused Nos.1 to 12 were tried by the learned Additional Sessions Judge under Ss. 120-B, 302 and 109 read with 34 I.P.C.

(3.) After completion of trial, the learned Additional Sessions Judge acquitted respondent Nos.2 to 13/accused Nos.1 to 12 of the aforesaid charges, by the judgment, impugned in the present appeal.