KADA VEERRAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Revision Case is filed by the Revision Petitioner, who was the appellant in Criminal Appeal No.94 of 2008, on the file of VI Additional Sessions Judge (Fast Track Court), East Godavari at Rajamahendravaram, challenging the judgment, dtd. 29/4/2009, whereunder the learned Additional Sessions Judge, dismissed the appeal, confirming the judgment in C.C.No.359 of 2004, on the file of the Additional Judicial Magistrate of First Class, Ramachandrapuram, but modified the sentence of rigorous imprisonment of six months into rigorous imprisonment for three months, for the offence under Sec. 304-A of Indian Penal Code ("I.P.C." for short) and confirming the rest of the judgment.

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

(3.) The case of the prosecution, in brief, before the Court below, according to the charge sheet filed by the police pertaining to Crime No.57 of 2004 of Draksharama Police Station, is as follows: