STATE OF A.P. Vs. GOTHI DEEPCHAND

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 378 (1) and (3) of Cr.P.C. by the State, challenging the judgment, dated 19.01.2010 passed in S.C.No.322 of 2009 on the file of the Assistant Sessions Judge, Bodhan, wherein the accused were acquitted for the offence punishable under Section 307 read with Section 34 of I.P.C.

(2.) For the sake of convenience, the parties will hereinafter be referred to as arrayed in S.C.No.322 of 2009.

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