KAROLLA CHINNAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision is preferred against judgment dated 27-08-2007 in Crl. A. No. 41/2006 on the file of Principal District & Sessions Judge, Nizamabad whereunder judgment dated 12-07-2006 in C.C. No. 50/2003 on the file of Special Judicial First Class Magistrate for Trial of Prohibition & Excise Offences, Nizamabad was confirmed.

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

(3.) Heard both sides.