JILUKARA SAILU Vs. STATE

JUDGEMENT

(1.) THIS revision is preferred against judgment dated 14.3.2007 in Crl. A No. 79/2006 on the file I Additional District and Sessions Judge, Karimnagar whereunder judgment dated 16.5.2006 in CC No. 736/2004 on the file of Additional Judicial First Class Magistrate, Karimnagar was modified to the extent of sentence, but confirmed the conviction. Brief facts leading to filing of this revision are as follows:

(2.) HEARD both sides.

(3.) ON the other hand, learned Public Prosecutor submitted that both trial Court and appellate Court have rightly appreciated evidence on record and that there are no grounds to interfere with the concurrent findings. He submitted that though it is contended that it was sudden cross, there was no suggestion to PW 1 and the same is also observed by the trial Court. He submitted that both the Courts have rightly convicted the accused.