PINJARI CHINNA KHASIM Vs. PINJARI KHASIM AND ORS.

JUDGEMENT

(1.) Aggrieved by the judgment of acquittal, dated 14.08.2012, in Sessions Case No. 413 of 2008, on the file of the I Additional Sessions Judge at Kurnool, the present appeal is filed by the aggrieved person, under Section 372 of Cr.P.C.

(2.) The substance of the charge against the Accused is that, on 13.10.2006, the Respondent/Accused caused death of one Pinjari Moula Bee [ the Deceased ], within Seven [07] years of marriage by throttling her neck.

(3.) The facts, in issue, are as under: