AHMED HUSSAIN Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant is an appeal preferred by the appellant / accused under Sec. 372 of Criminal Procedure Code, 1973 (for short, 'the Code') assailing the judgment of acquittal dtd. 30/7/2012 in Sessions Case No.154 of 2008 on the file of VI Additional Sessions Judge (F.T.C.) at Vikarabad, Ranga Reddy District (for short, 'the impugned order').

(2.) Heard Mr. Achuta Reddy, learned counsel for the appellant; the learned Public Prosecutor, for the 1st respondent-State; and Mr. Koppula Gopal, learned counsel for respondent / Accused Nos.2 to 5.

(3.) Vide the impugned order, the Court below has found the respondent / Accused Nos. 2 to 5 not guilty for the charges leveled against them and acquitted them.