LAWS(APH)-2022-11-65

RAGATI HARI Vs. STATE OF A.P.

Decided On November 24, 2022
Ragati Hari Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) This is a Criminal Revision Case is filed under Ss. 397 and 401 of Criminal Procedure Code ("Cr.P.C." for short), challenging the judgment in Criminal Appeal No.23 of 2007, dtd. 23/6/2008, on the file of I Additional Metropolitan Sessions Judge, Visakhapatnam, where under the learned Sessions Judge dismissed the Criminal Appeal filed by the petitioner, confirming the judgment in C.C.No.35 of 2006, dtd. 1/2/2007, on the file of the II Additional Chief Metropolitan Magistrate, Visakhapatnam.

(2.) The petitioner faced the trial under Sec. 304-A of Indian Penal Code ("I.P.C." for short) in C.C.No.35 of 2006, dtd. 1/2/2007 and in the said case, the learned II Additional Chief Metropolitan Magistrate, Visakhapatnam, found the petitioner guilty of the offence under Sec. 304-A of I.P.C. and after questioning the him, sentenced him to suffer simple imprisonment for six months.

(3.) The parties to this Criminal Revision Case will hereinafter be referred as described before the trial Court, for the sake of convenience.