NALLAPILLI BALARAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case under Ss. 397 and 401 Cr.P.C. is filed by a convict and it assails the conviction of the revision petitioner for the offence under Sec. 498-A I.P.C. The respondent herein is the State on whose prosecution this revision petitioner was convicted.

(2.) Sub-Inspector of Police, Women Police Station, Srikakulam investigated the case and filed charge sheet against A.1 and A.2 alleging that they committed offence under Sec. 498-A I.P.C. The case was tried by the learned Special Judicial Magistrate of First Class, Prohibition and Excise, Srikakulam in C.C.No.12 of 2006. After due contest and trial, the learned Magistrate by a judgment dtd. 8/1/2007 found A.1 guilty and convicted him and sentenced him to undergo simple imprisonment for one year and pay a fine of Rs.1,000.00 with default sentence of simple imprisonment for 15 days. A.2 was found not guilty and was accordingly acquitted.

(3.) As against acquittal of A.2, proceedings before the learned Magistrate attained finality as none appealed against it.