NANDYALA RAMANANDA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the judgment, dtd. 16/7/2008 in Special Sessions Case No.23 of 2008, on the file of Special Sessions Judge for S.Cs & S.Ts (POA) Act, Kadapa ("Special Judge" for short), whereunder the learned Special Judge found the accused guilty of the charges under Sec. 3(1)(x) of S.Cs and S.Ts (POA) Act, 1989 and Sec. 323 of the Indian Penal Code ("IPC" for short), convicted him under Sec. 235(2) of the Code of Criminal Procedure ("Cr.P.C" for short) and after questioning him about the quantum of sentence, sentenced him to suffer rigorous imprisonment for six months and to pay a fine of Rs.500.00 in default to suffer simple imprisonment for 15 days for the offence under Sec. 3(1)(x) of S.Cs & S.Ts (POA) Act, 1989 and further sentenced him to pay a fine of Rs.500.00 in default to suffer simple imprisonment for 15 days for the offence under Sec. 323 of IPC.

(2.) The parties to this Criminal Appeal will hereinafter be referred to as described before the learned Special Judge for the sake of convenience.

(3.) The Special Sessions Case arose out of a committal order in P.R.C.No.2 of 2008, on the file of I Additional Judicial Magistrate of First Class, Proddatur.