BATLA LAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 1/9/2009 in Crl.A.No.134 of 2007 on the file of the Court of learned I Additional Sessions Judge, Krishna at Machilipatnam, confirming the conviction and sentence imposed against petitioners/accused by the judgment dtd. 4/10/2007 in S.C.No.53 of 2007 on the file of the Court of learned Assistant Sessions Judge at Gudivada, for the offence under Sec. 307 and 341 of Indian Penal Code (hereinafter referred to as "IPC"), the petitioners/accused filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 4/6/2010 and the sentence of imprisonment imposed against the petitioners/accused was suspended, vide orders dtd. 21/12/2009 in Crl.R.C.M.P.No.3038 of 2009.

(3.) Pending criminal revision case, I.A.Nos.4 and 5 of 2024 were filed by the petitioners and de facto complainant/P.W.1, who is impleaded as party in the present revision, vide orders dtd. 27/3/2024 in I.A.No.3 of 2024.