T.VENKATA SIVAIAH Vs. RAVI RAMAMOHANA RAO

JUDGEMENT

(1.) Assailing the calendar and judgment dtd. 3/4/2007 in C.C.No.163 of 2006 on the file of the Court of learned Special Judicial Magistrate of First Class for Excise, Guntur, the petitioner/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 23/11/2007.

(3.) The shorn of necessary facts are that: