STATE OF A.P. Vs. KARRI RAMI REDDY

JUDGEMENT

(1.) Heard Sri C.P.Somayaji, learned Additional Public Prosecutor appearing for the appellant/State and Sri K.Satyanandam, learned counsel representing Sri T.V.Jaggi Reddy, learned counsel for the respondent/Accused.

(2.) The appeal is preferred by theState challenging the judgment dtd. 31/5/2007 delivered in S.C.329 of 2005 on the file of the learned Assistant Sessions Judge, East Godavari at Kothepeta.

(3.) The respondent herein is the Accused before the learned Assistant Sessions Court.