(1.) Challenging the order of acquittal passed in S.C.No.122 of 2011 on the file of the II Additional Sessions Judge, Kadapa at Proddatur, the present appeal came to be filed by one Gandhamsetty Prasad, who was examined as P.W.1, under Section 372 Cr.P.C.
(2.) Originally the respondents herein, who are accused 1 to 4 in S.C.No.122 of 2011, were tried for the offences punishable under Sections 302, 120-B and 380 or 412 IPC. The substance of the charge against them was that on 01.09.2010 at about 11.00 a.m., the accused are said to have caused the death of one VaddiSubbaLaxmumma(hereinafter referred to as deceased) by strangulating her with a Navvaru (plastic rope) and binding wire thereby causing instantaneous death. Thereafter the accused are said to have committed theft of the gold ornaments of the deceased.
(3.) The facts, as culled out from the evidence of the prosecution witnesses, are as under:-
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