C. GURAVAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Sri R.Chandra Reddy, learned counsel for the petitioner/revisionist and Sri Soora Venkata Sainath, learned Spl.Asst.Public Prosecutor for the respondent/State.

(2.) This criminal revision case under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (for short "Cr.P.C") has been filed by the petitioner/convict/Juvenile No.2 (Juvenile in conflict with law) challenging the judgment of the Sessions Judge-cum-V Additional District Judge, Tirupati, dtd. 18/4/2008 in Criminal Appeal No.35 of 2007, dismissing the petitioner's appeal and confirming the judgment in C.C.No.82 of 2006, dtd. 19/2/2007 of the Judicial Magistrate of First Class, Juveniles, Tirupathi.

(3.) The Sub-Inspector of Police, Udayagiri Police Station, Nellore District filed the charge sheet against the Juveniles Nos.1 and 2, namely, Udayagiri Srikanth (J-1) and the petitioner/J-2 in Cr.No.30 of 2006 for the offences punishable under Ss. 457, 380 or 411 IPC, which was taken on file by the Judicial Magistrate of First Class, Juveniles, Tirupathi on 22/11/2006.