R. SREENIVASA RAO Vs. STATE OF A. P.

JUDGEMENT

(1.) This is a Criminal Revision Case, filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C"), by the petitioner herein, who was the accused in Calendar Case No.357 of 2001 on the file of the Court of Judicial Magistrate of First Class, Kurnool (for short, "the learned Magistrate") and the appellant in Criminal Appeal No.109 of 2005 on the file of the Court of IV Additional District and Sessions Judge, Kurnool (for short, "the learned Additional Sessions Judge"), challenging the judgment, dtd. 17/1/2007, in the said Criminal Appeal, where under the learned Additional Sessions Judge, dismissed the Criminal Appeal confirming the conviction and sentence imposed against him in C.C. No.357 of 2001, dtd. 17/11/2005, for the offences under Ss. 409, 465, 468, 471 and 477-A of the Indian Penal Code, 1860 (for short, "the IPC").

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

(3.) The petitioner herein faced trial in C.C. No.357 of 2001 before the Court below for the charges under Ss. 409, 465, 468, 471 and 477-A IPC for which he was found guilty, convicted and sentenced before the Court below. Aggrieved thereby, he filed Criminal Appeal No.109 of 2005 challenging the judgment of the trial Court, which came to be dismissed on merits. Challenging the same, the unsuccessful appellant therein approached this Court by way of this Criminal Revision Case.