MUTHUKURU MAL REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) De facto - complainant filed the present Criminal Appeal challenging the judgment dtd. 20/6/2012 passed by learned II Additional District and Sessions Judge at Mahabubnagar in Sessions Case No.471 of 2011 acquitting accused Nos.1 to 3 for the offence under Sec. - 304B of the Indian Penal Code, 1860 (IPC).

(2.) Respondent Nos.2 to 4 herein are accused Nos.1 to 3 in the aforesaid S.C. No.471 of 2011, while the appellant herein is the de facto complainant, who is the father of the deceased - Rajeshwari.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arraigned in S.C. No.471 of 2011.