VEMPATI KANUKA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Appeal No. 42 of 2000 is directed against the^udgment rendered by the learned Sessions Judge, Krishna at Machilipatnam dated 14-12-1999 in Sessions Case No. 314 of 1996, convicting and sentencing the appellants-accused to undergo R.I. for a period of three years each and also to pay a fine of Rs. 5000/- each in default to suffer S.I. for six months for the offence under Section 411 of the Indian Penal Code.

(2.) The Criminal Revision Case is filed by the de facto complainant against the acquittal of the appellants-accused for the offence under Section 302 of the Indian Penal Code.

(3.) Since both the matters arise out of the same Sessions Case, they are disposed of together by this common judgment.