MUTHYALA SATYAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Revision Case is filed by the accused Smt. Mutyala Satyavathi assailing the judgment in Criminal Appeal No.3 of 2009 dated 27-02-2009 passed by the learned Metropolitan Sessions Judge ' cum ' I Additional District and Sessions Judge, Visakhapatnam, confirming the conviction and sentence passed against her in C.C. No.614 of 2005 dated 30-12-2008 by the learned Chief Metropolitan Magistrate, Visakhapatnam, for the offence under Section 411 IPC.

(2.) THE case of the prosecution as unfolded from the charge sheet, in brief, is as under:

(3.) WHEN the accused was examined under Section 313 Cr.P.C., she denied the case of the prosecution, but no oral or documentary evidence was adduced.