B. VENKATA LAKSHMAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The informant/de-facto complainant in crime No.206 of 2014 of Nandyal III Town Police Station, (P.W.1) in S.C.No.429 of 2015 filed the present appeal.

(2.) Respondent No.2 to 4 are the Accused Nos.1 to 3 and respondent No.1 is the State represented by its Public Prosecutor.

(3.) Questioning the acquittal of Accused Nos.1 to 3 for the offence under Sec. 498-A of Indian Penal Code (herein after referred as IPC) and the offence under Sec. 302 read with 34 of IPC under the judgment dtd. 2/7/2018, passed by the III Additional Sessions Judge, Kurnool at Nandyal, in S.C.No.429 of 2015, the present appeal is filed.