MINATI SUBRAMANYAM Vs. ANIL KRISHNA CHITTURI @ ANIL

JUDGEMENT

(1.) The revision petitioner is the defacto-complainant in C.C.No.321 of 2009 which is outcome of Cr.No.43 of 2009 of Women Polic

(2.) Against the said acquittal judgment, the defacto-complainant-victim filed an appeal before the Metropolitan Sess

(3.) The affidavit petition was contested by counter of accused/respondents 1 to 3 saying the averments in the affid