STATE OF ANDHRA PRADESH Vs. MOHAMMED AKBAR

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 20.10.2004 rendered in S.C.No.378 of 2004 wherein and whereby the II Additional Metropolitan Sessions Judge, Hyderabad, acquitted the accused for the offences punishable under Sections 307, 436 and 448 of the Indian Penal Code (IPC) and Section 7 of the Criminal Law Amendment Act, 1992 and Section 27 of the Indian Arms Act.

(2.) The case of the prosecution, in brief, is that on 27.02.2004 at about 4.00 pm, the accused went to the Kharkana of P.W.1 situated at Mir Ka Diara and attempted to commit murder of P.W.1, stabbed P.W.1 with the knife on his backside of the waist and also burnt the wooden door of the Kharkana of P.W.1.

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