KOPPU JYOTHI Vs. SANDEPAGA CHENRAIDU

JUDGEMENT

(1.) The instant is an appeal under Sec. 372 of the Code of Criminal Procedure, 1973 filed by the appellant/complainant challenging the judgment of acquittal passed by the IX Additional District and Sessions Judge, Wanaparthy (for short, the 'Trial Court') in S.C.No.282 of 2012.

(2.) Since the counsel who was appearing for the appellant had not been representing for long, Ms. Ande Vishala, was appointed as Amicus Curiae to represent the appellant vide order dtd. 19/2/2024. Accordingly, the matter was argued on behalf of the appellant by Ms. Ande Vishala and the learned Public Prosecutor argued on behalf of the respondents/accused.

(3.) Vide the impugned judgment, the six (06) accused persons i.e. respondent Nos.1 to 6 in the present appeal were acquitted from the charges punishable under Sec. 148, 302, 302 read with Sec. 149 of the Indian Penal Code, 1860.