STATE OF A.P. Vs. VODDE RAMUDU

JUDGEMENT

(1.) The State filed this Criminal Appeal against Judgment, dated 26-07-2010, in SC.No.220 of 2018, on the file of the I Additional Sessions Judge, Kurnool, whereby the sole accused was acquitted of all the offences with which he was charged.

(2.) Though notice has been served on the respondent, he has not entered appearance. We have heard the learned Counsel representing the learned Public Prosecutor for the State of Andhra Pradesh and perused the record.

(3.) The respondent stood trial for allegedly killing his wife on the following charges: "FIRSTLY: