BONTHU NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case came to be filed on behalf of the petitioner, who was the accused in C.C.No.423 of 2002, on the file of Additional Judicial Magistrate of First Class, Amalapuram, East Godavari District and appellant in Criminal Appeal No.222 of 2005, on the file of II Additional District & Sessions Judge, Amalapuram, East Godavari District.

(2.) The Petitioner herein faced the prosecution in C.C.No.423 of 2002, on the allegations of Ss. 304-A, 338, 337 of Indian Penal Code ("I.P.C." in short) and Sec. 3 and 4 of Motor Vehicles Act r/w Sec. 181 of Motor Vehicles Act ("M.V. Act" in short). He suffered with conviction in C.C.No.423 of 2002, dtd. 13/12/2005, on the file of Additional Judicial Magistrate of First Class, Amalapuram, against which he filed a Criminal Appeal No.222 of 2005, on the file of II Additional District & Sessions Judge, Amalapuram, where he could not succeed. Challenging the judgment in the Criminal Appeal No.222 of 2005, dtd. 13/4/2007, he filed the present Criminal Revision Case.

(3.) The case of the prosecution in brief pertaining to C.C.No.423 of 2002, on the file of the Additional Judicial Magistrate of First Class, Amalapuram, is as follows: