STATE OF A.P. Vs. SIVALA CHANDRA REDDY

JUDGEMENT

(1.) The State has filed Crl.A. No. 1441 of 2010 assailing the judgment dated 30.6.2009 in Sessions Case No. 150 of 2007 on the file of the V-Additional District & Sessions Judge, Tirupati, whereby all the five accused were acquitted of the charge under Sec. 302 read with 34 IPC. The defacto-complainant-P.W.1 filed Crl.R.C. No. 941 of 2010 questioning the same judgment.

(2.) We have heard the learned Public Prosecutor appearing for the State of Andhra Pradesh, Mr. A. Chandraiah Naidu, learned counsel for the defacto-complainant-P.W.1, the revision petitioner in criminal revision case and Mr. Cherukuri Masthan Naidu, learned counsel appearing for all the accused in both the cases.

(3.) The parties are referred to as they are arrayed in the Sessions Case.