KORADA PYDIRAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner, who was the appellant in Criminal Appeal No.140 of 2005, on the file of I Additional District and Sessions Judge, Vizianagaram, challenging the judgment, dtd. 24/6/2009, whereunder the learned I Additional District and Sessions Judge, Vizianagaram, dismissed the Criminal Appeal filed by the appellant by confirming the judgment of the trial Court in C.C.No.332 of 2004 wherein the accused was found guilty for the offences under Ss. 304-A, 338 and 337 of Indian Penal Code ("I.P.C." for short) and was convicted and sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs.1,000.00 in default to suffer for simple imprisonment for two months for the offence under Sec. 304-A of I.P.C. and sentenced to pay a fine of Rs.1,000.00 in default to suffer simple imprisonment for two months for the offence under Sec. 338 of I.P.C. and further sentenced to pay a fine of Rs.500.00 in default to suffer simple imprisonment for one month for the offence under Sec. 337 of I.P.C.

(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court for the sake of the convenience.

(3.) The State, represented by the Sub-Inspector of Police, Denkada Police Station, filed a charge sheet pertaining to Crime No.50 of 2003 of the said police station alleging the offences under Ss. 304-A, 338 and 337 of I.P.C.