CH. SRINIVASA RAO Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is preferred against the concurrent judgments of conviction and sentence passed against the petitioner/Accused No.1 for the offence punishable under Sec. 498-A of the Indian Penal Code (in short, I.P.C) in C.C.No.318 of 2006 on the file of the learned VI Additional Junior Civil Judge, Guntur, dtd. 4/6/2008, which was confirmed in Criminal Appeal No.200 of 2008 on the file of the learned IV Additional District & Sessions Judge, Guntur, dtd. 6/4/2009.

(2.) The revision petitioner herein is accused No.1. The respondent herein is the State represented by Public Prosecutor.

(3.) Case of the prosecution: