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Judgment
Learned Assistant Public Prosecutor for Home submitted that the main case in Special Sessions Case No.213 of 2021 on the file of Special Judge for the Case of Trials in SC & STs (POA) Act-Cum-VIII Additional District & Sessions Judge, Ananthapuramu is disposed of vide Judgment dated 07.10.2026 whereby, the petitioners herein are acquitted of the offences punishable under Sections 376, 493, 420 of Indian Penal Code and Section 3(2) (Va) and Sections 3(1) (r) (s) of the SC/ST (POA) Amendment Act 2015.
Learned counsel for the petitioners also submitted the same.
Recorded the said submissions.
In the result, the Criminal Petition is dismissed as infructuous.
As a sequel thereto, pending miscellaneous petitions, if any, in this Criminal Petition shall stand closed.