STATE OF A.P. Vs. INJETI YESURATNAM

JUDGEMENT

(1.) The appeal is preferred by the State challenging the Judgment dtd. 3/8/2007 delivered in S.C.No.66 of 2006 on the file of the Assistant Sessions Judge, West Godavari at Narsapuram.

(2.) The Assistant Sessions Judge found the respondents/A1 to A6 not guilty for the offence under Sec. 307 of IPC and, accordingly, acquitted them.

(3.) For the sake of convenience, the parties hereinafter are referred to as they were arraigned before the learned Sessions Court.