VEMULA SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal has been filed by the Appellant/Accused No. 1 against the judgment in SC. No. 736 of 2013, dtd. 5/12/2017, passed by the Court of III Additional Metropolitan Sessions Judge at Ranga Reddy District, wherein A1 was convicted for offences under Ss. 302, 201, 420, 380, and 120-B of the IPC. A2 was found not guilty and was acquitted of the charges under Ss. 4302, 201, and 120-B of the IPC.

(2.) Briefly, the facts of the case are that, on 23/5/2011, at 7:15 PM, the SHO, LB Nagar PS, received a complaint through the II-Metropolitan Magistrate Court. PW..1/Complainant, in the complaint, stated that:

(3.) Upon receiving PW.1's complaint, referred by the Hon'ble II Metropolitan Magistrate Court, LB Nagar, PW.27, who was the then inspector of police at LB Nagar, registered a case in Cr. No. 728/2011 under Ss. 406, 420, 380, 302 read with 120(b) and 34 of the IPC and commenced the investigation.