B.VENKAT KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed by the defacto complainant/victims examined as P.Ws.1, 2 and 3 in the case, aggrieved by the judgment in S.C.No.754 of 2013 dtd. 24/7/2019 passed by the Assistant Sessions Judge at Medchal, Ranga Reddy District.

(2.) Briefly, the case of the prosecution is that the respondents/A1 to A10 were tried for the offence of dacoity using weapons. The respondents/A1 to A10 were charged under Ss. 395, 120-B of IPC and Sec. 25(1B) (A) of Arms Act r/w Sec. 120-B of IPC. The case was tried by the Assistant Sessions Judge and on the basis of the evidence, learned Assistant Sessions Judge acquitted the accused.

(3.) The State has not preferred any appeal against acquittal of accused, however, the present appeal is preferred by the victims/P.Ws.1 to 3 to set aside the judgment of acquittal and convict the respondents/Accused for the offences alleged. Prayer is also made to handover the cash of Rs.61,50,000.00 marked as MO.1 during trial, which is in the form of fixed deposit, to the appellants.