CHERLOPALLI RAVINDRA REDDY Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner, who was the appellant in Criminal Appeal No.18 of 2005, on the file of Additional Sessions Judge, Hindupur, challenging the judgment, dtd. 25/7/2007, where under the learned Additional Sessions Judge, Hindupur, dismissed the appeal filed by the appellant and confirmed the conviction and sentence imposed against the accused in S.C.No.724 of 2004, on the file of Assistant Sessions Judge, Penuknoda.

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

(3.) The Sessions Case No.724 of 2004, on the file of Assistant Sessions Judge, Penukonda, arose out of a committal order passed in P.R.C.No.26 of 2004, on the file of Judicial First Class Magistrate, Penukonda.