BANDI APPANA Vs. STATE OF A.P

JUDGEMENT

(1.) Assailing the judgment dtd. 1/12/2011 in Crl.A.No.45 of 2010 on the file of the Court of learned Sessions Judge, Vizianagaram, confirming the conviction and sentence passed against the accused by the judgment dtd. 26/3/2010 in C.C.No.46of 2009 on the file of the Court of learned Judicial Magistrate of First Class (Special Mobile), Vizianagaram, for the offences under Sec. 304-A of Indian Penal Code (hereinafter referred to as "IPC"), the petitioner/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 7/12/2011 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.3664 of 2011.

(3.) The shorn of necessary facts are that: