Narina Satyavathi vs Komati Srinu The State Of A.P.
2021 Latest Caselaw 4347 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI


             CRIMINAL REVISION CASE No.2039 OF 2006
ORDER:

This criminal revision case under Sections 397 and 401 of the

Code of Criminal Procedure (in short "Cr.P.C") has been filed by the

complainant challenging the judgment dated 06.10.2006, passed by

the Assistant Sessions Judge, West Godavari Division at Kovvur in

S.C No.408 of 2005, by which, the accused was acquitted under

Section 235(1) Cr.P.C for the charges under Sections 354 and 506 (2)

IPC.

Sri I.V.N. Raju, learned counsel for the petitioner could not

point out any illegality or infirmity in the finding of acquittal recorded

by the Sessions Court. He very fairly submitted that the judgment of

acquittal does not suffer from any illegality and the revision may be

dismissed.

In view of the aforesaid, this criminal revision case is dismissed.

Consequently, the miscellaneous petitions, if any, pending in

the revision case shall stand closed.

_________________________ RAVI NATH TILHARI, J

Date:26.10.2021.

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.2039 OF 2006

Date:26.10.2021.

Gk