PATAN JELANI KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner, who is appellant in Criminal Appeal No.46 of 1998, on the file of V Additional District and Sessions Judge (Fast Track Court), Ongole and accused in C.C.No.194 of 1996, on the file of II Additional Munsif Magistrate, Ongole, Prakasam District, challenging the judgment, dtd. 4/12/2003 of V Additional District and Sessions Judge, Ongole, whereunder the learned V Additional District and Sessions Judge, Ongole, dismissed the Criminal Appeal, confirming the judgment, dtd. 29/5/1998 in C.C.No.194 of 1996 of II Additional Munsif Magistrate, Ongole, Prakasam District.

(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 present petitioner faced charge under Sec. 420 of Indian Penal Code ("I.P.C." for short) in C.C.No.194 of 1996, on the file of II Additional Munsif Magistrate, Ongole, Prakasam District and he was found guilty and he was convicted and accordingly, he was sentenced to suffer simple imprisonment for one year and to pay fine of Rs.1,000.00, in default to suffer simple imprisonment for three months. Challenging the same, he filed the Criminal Appeal No.46 of 1998 as above which came to be dismissed on merits. Challenging the same, he filed the present Criminal Revision Case.