STATE OF A. P. Vs. R. NARSING RAO

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dated 20.02.2009 recorded by the Metropolitan Sessions Judge, Hyderabad, in CRL.A.No.95 of 2008 for the offences punishable under Sections 417 and 471 of I.P.C. The appellant is the State.

(2.) The case of the prosecution is that A-1 to A-3 hatched a plan and conspired together and obtained loan from Prudential Co-operative Bank Limited, Secunderabad by impersonating the complainant (P.W.1) as A-2 and mortgaging joint property of A-1 and P.W.1.

(3.) The trial Court framed charges against A-1 to A-3 for the offences under Sections 468, 471 and 420 of I.P.C. plea of the accused is one of total denial. The prosecution has examined P.Ws.1 to 8 and got marked Exs.P1 to P13 and X1 to prove the guilt of the accused. On behalf of the accused Exs.D1 was marked.