STATE OF TELANGANA Vs. AMBATI SRINIVAS

JUDGEMENT

(1.) Heard Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor for the appellant - State and Mr. A.Bhupathi Reddy, learned counsel, representing Mr.Papaiah Peddakula, learned counsel for the respondents - accused.

(2.) Aggrieved by the judgment of acquittal dtd. 27/1/2015 in Sessions Case No.468 of 2012 passed by the V Addl. District Judge at Bhongir, the instant appeal has been filed by the appellant - State.

(3.) Vide the impugned judgment, the Trial Court found accused No.1 not guilty for the offence punishable under Sec. 498-A and 309 of IPC. At the same time, accused Nos.2 to 4 were also found not guilty for the offence punishable under Sec. 498-A and 302 read with Sec. 109 of IPC and all the accused persons stood acquitted of all the charges leveled against each one of them.