YELEBOINA MARIYADAS Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Revision Case under sections 397 and 401 of the Code of Criminal Procedure, 1973 (the CrPC, for short) by the petitioner/accused is directed against the judgment dated 16.05.2007 passed in Criminal Appeal No. 124 of 2006 by the learned VI Additional Sessions Judge, (Judge, Fast Track Court) Markapur of Prakasam Sessions Division confirming the conviction/ sentence for the offence punishable under Section 295 of the IPC.

(2.) I have heard the submissions of the learned counsel for the accused and the learned Additional Public Prosecutor appearing for the respondent/State. I have carefully perused the material record.

(3.) NOW , the point for determination is - - Whether the prosecution could bring home the guilt of the accused, beyond reasonable doubt, for the offence punishable under Section 295 of the IPC?