STATE OF ANDHRA PRADESH Vs. KOTLA JAGADESH

JUDGEMENT

(1.) Criminal Appeal No.1871 of 2009 is filed by the State aggrieved by the judgment of acquittal that is rendered by the Court of Judicial Magistrate of First Class, Deverakonda in C.C.No.90 of 2005, dtd. 10/4/2008.

(2.) Criminal Appeal No.1886 of 2009 is also filed by the State aggrieved by the judgment of acquittal that is rendered by the same Court on the same day but in C.C.No.89 of 2005.

(3.) The accused in both the Calendar Cases are one and the same. The said accused are the respondents in these Appeals. Thus, for convenience of discussion, the appellant would hereinafter be referred as "the complainant" and the respondents as "the accused".