BALLI POTHU RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Questioning the correctness of his conviction, the sole accused preferred this criminal revision case under Ss. 397 and 401 Cr. P.C. seeking to set aside the judgments of the Courts below. The sole respondent herein is the State.

(2.) The revision petitioner was prosecuted on the report filed by the police for a charge under Sec. 324 I.P.C. on the allegation that using an iron rod he inflicted injuries on the body of his wife/PW.2 and his brother-in-law/PW.1. The said case was tried as C.C. No. 361 of 2006 by the learned VI Additional Munsif Magistrate, Guntur and the accused was found guilty for the offence under Sec. 324 I.P.C. and by a judgment dtd. 9/9/2008 he was convicted and sentenced to undergo simple imprisonment for a period of one year on two counts for inflicting injuries on two individuals. Both the sentences were ordered to run concurrently.

(3.) Aggrieved by it, the accused preferred Criminal Appeal No. 300 of 2008. Learned Special Sessions Judge-cum-IV Additional Sessions Judge, Guntur duly heard the appeal and by a judgment dtd. 27/4/2009 it agreed with the finding of guilt recorded by the trial Court but on facts it reduced the sentence from one year to four months. With that modification, the said appeal was disposed of.