NAKKA RAMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Palika Chakram (A1)

(2.) Nakka Ramana (A2) 28/2/6 A1 and A2 are found guilty for the offence punishable under Sec. .8(e) r/w. 7(A) of A.P.P.Act and they are sentenced to suffer rigorous imprisonment for two years each and pay a fine of Rs.10,000.00 each for the said offence. In default of payment of fine each of them shall suffer simple imprisonment for six months. Crl.A.No.47 of 2006 IV-Additional Sessions Judge, Kakinada Palika Chakram

(3.) The point that falls for consideration in these revisions is:- Whether the convictions recorded by Courts below suffered from illegality or irregularity in appreciating the evidence and in overlooking the principles concerning search and seizure and the absence of independent witness?