K PRASANTHA KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the Judgment dated 07-11-1997 in C.C.No. 12 of 1996 passed by the Judicial First Clsss Magistrate, Guntakal, Anantapur District, which was confirmed in Judgment dated 14-02-2002 in Criminal Appeal No.106 of 1997 by the III Additional Sessions Judge, Ananthapur.

(2.) The Criminal Revision Petitioner was convicted in C.C.No. 12 of 1996 on the file of Judicial First Class Magistrate, Guntakal, Anantapur District vide its order dated 7-11-1997 for the charges under Sections 465, 417 and 193 IPC and accordingly he was sentenced to undergo Simple Imprisonment for six months and to pay a fine of Rs. 500/- in default to suffer simple imprisonment for one month for the offence under Section 193 IPC, to pay a fine of Rs. 1000/-, in default to suffer SI for two months for the offence under Section 417 IPC and to pay a fine of Rs.1000/-, in default to suffer SI for three months for the offence under Section 465 IPC respectively.

(3.) Assailing the same, the accused preferred appeal before the III Additional Sessions Judge, Anantapur in Criminal Appeal No. 106 of 1997. After considering the evidence on record, appellate Court confirmed the conviction and sentences recorded by the Judicial First Class Magistrate, Guntakal by judgment dated 14-02-2002. Aggrieved by the same the present Criminal Revision Case is filed.