KANTAMNENI KOTESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Criminal Revision Case is filed challenging the conviction and sentence imposed in S.C. No. 386 of 1996, dated 12.07.1999, which was confirmed to an extent of conviction but modified to the extent of sentence in Criminal Appeal No. 368 of 1999, dated 28.03.2008.

(2.) The circumstances which lead to the filing of the Appeal are as under:

(3.) The facts, in issue, are as under: