KODURU CHINTAIAH Vs. KODURU ELIA

JUDGEMENT

(1.) Assailing the judgment dtd. 2/12/2009 in Crl.A.No.172 of 2009 on the file of the Court of learned III Additional Sessions Judge, Guntur, modifying the conviction and sentence imposed by the judgment dtd. 6/4/2009 in C.C.No.49 of 2008 on the file of the Court of learned VI Additional Judicial Magistrate of First Class, Guntur, the petitioner/de facto complainant filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C.").

(2.) The revision case was admitted on 11/6/2010.

(3.) The facts leading to file the present criminal revision case are that: