GANDUMENU SIVA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These revisions are preferred against judgment dated 24-10-2006 in Criminal Appeal Nos.119 of 2006, 123 of 2006, 140 of 2006 and 154 of 2006 on the file of VIII Additional District and Sessions Judge, East Godavari at Rajahmundry whereunder judgment dated 17-5-2006 in S.C.No.8 of 2006 on the file of I Additional Assistant Sessions Judge, Rajahmundry, is confirmed.

(2.) Brief facts leading to this revision are as follows:

(3.) Heard both sides.