SATHYANARAYANA KUDURU Vs. STATE

JUDGEMENT

(1.) THE petition coming on for admission, is considered for final disposal given the facts and circumstances.

(2.) THE background of the case is as follows:

(3.) THE learned Government Pleader when called upon to address the court as to whether such a procedure is contemplated where a person can be summarily convicted and punished for an offence punishable under Section 218 of the IPC, he would readily admit that such a procedure is not countenanced and that proceedings had to be initiated for such an offence in the manner known to law.