KAMISETTY RAJA RAJESWARARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) A convict/accused preferred this criminal revision case under Ss. 397 and 401 Cr.P.C. questioning the conviction recorded against him under Sec. 489-C I.P.C. by both the Courts below. The respondent herein is the State on whose prosecution the trial was held by learned Principal Assistant Sessions Judge, Rajahmundry in Sessions Case No.247 of 2007 and by a judgment dtd. 28/3/2008 the present revision petitioner was found guilty for the offence under Sec. 489-C I.P.C. and was convicted and sentenced to undergo Rigorous Imprisonment for three years and pay a fine of Rs.10,000.00 with a default sentence of simple imprisonment for three months.

(2.) The appeal preferred by the convict was heard by learned VI Additional Sessions Judge (Fast Track Court), Rajahmundry and by a judgment dtd. 15/12/2008 the appeal was dismissed confirming the judgment of guilt, conviction and sentence rendered by the learned trial Court.

(3.) Learned counsel for revision petitioner and learned Special Assistant Public Prosecutor submitted arguments.