P. RAJA GOPALAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioners, who are the appellants in Criminal Appeal No. 28 of 2006, on the file of Sessions Judge, Ananthapuramu, challenging the judgment, dtd. 1/4/2009, where under the learned Sessions Judge, Ananthapuramu, dismissed the same confirming the order passed by the learned Joint Collector-cum-Additional District Magistrate, Ananthapuramu in Rc. No. K3/4900/1999, dtd. 27/2/2006.

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

(3.) The proceedings in Rc. No. K3/4900/1999, dtd. 27/2/2006, on the file of Joint Collector-cum-Additional District Magistrate, Ananthapuramu, arose out of the report submitted by the Inspector of Police, VCCS F/S, Tirupati, under Sec. 6-A of the Essential Commodities Act, 1955.