STATE OF A. P. Vs. ANANTHULA SHANKARAIAH

JUDGEMENT

(1.) Appellant-State filed the present Criminal Appeal by invoking the provision under Section 378(1) and (3) of the Code of Criminal Procedure (Cr.P.C.) challenging the judgment dated 19.02.2008 rendered in S.C.No.153 of 2007 wherein and whereby the Assistant Sessions Judge, Nalgonda, acquitted the accused for the offence punishable under Section 307 of the Indian Penal Code (IPC).

(2.) The case of the prosecution, in brief, is that on 24.07.2006 at about 7.00 am, the accused picked up quarrel with one Kondaiah (P.W.2) at their agricultural fields over family disputes and beat him with hunting sickle on the stomach and also hit on head causing bleeding injury with an intention to kill him. Hence, the case.

(3.) This Court perused the entire impugned judgment and also heard the arguments.