MEENIGA SREENU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The challenge in this Criminal Revision Case is to the judgment, dtd. 4/4/2009 in Criminal Appeal No.48 of 2008, on the file of VI Additional District and Sessions Judge (Fast Track Court), Markapur, Prakasam Division ("Additional Sessions Judge" for short), whereunder the Additional Sessions Judge dismissed the Criminal Appeal filed by the accused/appellant against the judgment, dtd. 13/5/2008 in Sessions Case No.223 of 2004, on the file of Assistant Sessions Judge, Markapur ("Assistant Sessions Judge" for short), but, modified the sentence of imprisonment imposed against the appellant from that of five years to two years by maintaining the fine imposed by the learned Assistant Sessions Judge.

(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the learned Assistant Sessions Judge for the sake of convenience.

(3.) The Sessions Case No.223 of 2004 arose out of a committal order in P.R.C.No.17 of 2004, on the file of learned Judicial Magistrate of First Class, Markapur pertaining to Crime No.15 of 2004 of Yerragondapalem Police Station.