(1.) This Criminal Appeal, under Sec. 372 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/de facto complainant, aggrieved by the judgment, dtd. 13/12/2012, passed in S.C.No.22 of 2012 by the Special Judge for trial of offences under SCs and STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge, Secunderabad, whereby, the respondent Nos.3 to 5 herein/A1 to A3 were found not guilty of the offences under Ss. 323 and 307 r/w 34 of IPC and were acquitted under Sec. 235(1) of Cr.P.C.
(2.) We have heard the submissions of Mr.Prabhakar Sripada, learned counsel for the appellant/de facto complainant, Sri C.Pratap Reddy, learned Public Prosecutor appearing for respondent Nos.1 and 2/State, Mr.M.S.Rao, learned counsel for the respondent Nos.3 to 5/A1 to A3 and perused the record.
(3.) The case of the prosecution, in brief, is as follows:
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