LAWS(APH)-2002-3-136

SYED ZAMEER Vs. STATE OF A P

Decided On March 05, 2002
SYED ZAMEER Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This revision is directed against the conviction and sentence of rigorous imprisonment for three months and to pay a fine of Rs.500/- in default simple imprisonment for one month for the offence under Section 338 IPC awarded by XV Metropolitan Magistrate, Hyderabad, in CC No.204 of 1999 as confirmed by the IV Additional Metropolitan Sessions Judge, Hyderabad in Crl. A No.445 of 1999.

(2.) The revision petition has been charge-sheeted for the offence under Section 338 IPC alleging, that the accused drove the lorry bearing No.AP KU 6197 on 1-9-1998 at about 10-15 hours in a rash and negligent manner and dashed an auto bearing No.ABT 9578 which lead to sustaining of injuries by the auto driver and the passenger Smt. Suneeta. Thereafter, the accused pleaded not guilty of the offence under Section 338 IPC. After trial, the XV Metropolitan Magistrate, Hyderabad, found the accused guilty of the said offence and sentenced him to undergo rigorous imprisonment for three months and also to pay a fine of Rs.500/- in default, simple imprisonment for one month. The same has been confirmed by the IV Additional Metropolitan Sessions Judge, Hyderabad, in Crl. A.No.445 of 1999.

(3.) Aggrieved by the same, the revision petitioner carried the matter in revision before this Court.