KAVADI VENKAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case came to be filed on behalf of the petitioners, who are the appellants in Criminal Appeal No.206 of 2012 on the file of the Court of Additional District and Sessions Judge, Narsapur (for short, 'the learned Additional Sessions Judge'), challenging the judgment therein, dtd. 1/2/2013, where under the learned Additional Sessions Judge dismissed the Criminal Appeal filed by the petitioners herein confirming the judgment in C.C. No.396 of 2010, dtd. 4/7/2012, on the file of the Court of Additional Judicial First Class Magistrate, Narsapur, East Godavari District (for short, 'the trial Court').

(2.) The petitioners faced trial in C.C. No.396 of 2010, as above, for the charge under Sec. 380 of the Indian Penal Code, 1860 (for short, 'the IPC') or under Sec. 411 IPC in alternative and the trial Court found them guilty of the charge under Sec. 380 IPC and, after questioning them about the quantum of sentence, sentenced them to suffer Rigorous Imprisonment for two years and to pay a fine of Rs.1,000.00 each, in default to suffer Simple Imprisonment for 30 days each.

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