RAVIPUDI VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case arises out of the judgment passed by VI Additional Sessions Judge (Fast Track Court), Prakasam in Criminal Appeal No.77 of 2002 confirming the judgment in CC.No. 31 of 2000, dated 30-3-2002 passed by the Additional Judicial Magistrate of First Class, Parchur, Prakasam district.

(2.) Heard Sri S. Venkateswarlu, the learned counsel appearing for the Revision Petitioner-Accused and Sri Nimmagadda Satyanarayana, the learned counsel appearing for the second respondent-defacto complainant.

(3.) The brief facts necessary for considering the present Criminal Revision Case may be stated as follows :