HARIJANA ULIGAPPA Vs. CIRCLE INSPECTOR OF POLICE, KARNOOL

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioners, who were the appellants in Criminal Appeal No.23 of 2007, on the file of II Additional Sessions Judge, Kurnool at Adoni ("Additional Sessions Judge" for short), challenging the judgment, dtd. 13/5/2008, whereunder the learned Additional Sessions Judge, dismissed the Criminal Appeal confirming the conviction and sentence imposed against the appellants in C.C.No.38 of 2003, on the file of Judicial Magistrate of First Class, Alur, for the offences under Ss. 304-A and 201 of the Indian Penal Code ("I.P.C." for short).

(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 Inspector of Police, Alur, filed a charge sheet in Crime No.43 of 2002 of Holagunda Police Station, alleging the offences under Ss. 304-A and 201 of I.P.C.