(1.) This Criminal Revision Case is filed by the petitioner/accused challenging the judgment dated 28.01.2013 passed in Crl.A. No. 238 of 2009 made by the VII Additional Metropolitan Sessions Judge, Hyderabad, whereby and whereunder the conviction and sentence imposed in C.C. No. 33 of 2007 by the learned VII Additional Chief Metropolitan Magistrate, Hyderabad, has been confirmed. The 2nd respondent herein is the de facto complainant and the petitioner herein is the accused in C.C. No. 33 of 2007. The parties will be referred to as they are arrayed before the trial Court for the sake of convenience.
(2.) The brief facts of the case are as follows:
(3.) On 29.12.2003, the complaint has been referred to the police by the learned VII Additional Chief Metropolitan Magistrate, Hyderabad, and the Police, Jubilee Hills, received the same and issued FIR. No. 430 of 2003 on 29.12.2003. After completion of investigation the police filed charge sheet against the accused. It appears that the accused has obtained anticipatory bail before filing of the charge sheet.
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