STATE OF ANDHRA PPADESH Vs. YELAMATI VENKAATARAJU

JUDGEMENT

(1.) Heard learned counsel for the State of Andhra Pradesh. As nobody is appearing for the respondent we considered the cause shown for the delay and we condone this delay.

(2.) Leave granted.

(3.) The respondent was convicted of an offence under Section 332 of the indian Penal Code and was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs 500 and in default of payment of fine to undergo simple imprisonment for a period of six months. The Sessions Court in appeal confirmed the said conviction and sentence and dismissed the appeal. When the respondent filed a revision petition before the High Court, learned Single Judge disposed of the revision as per the impugned order. In the first paragraph of the impugned order learned Single Judge had only narrated the facts and mentioned what contentions have been raised by the respondent's counsel before him. Thereafter, learned Single Judge has disposed of the revision by two short paragraphs which are reproduced herein: