(1.) Assailing the judgment dtd. 4/3/2010 in Crl.A.No.127 of 2009 on the file of the Court of learned Additional Sessions Judge, Hindupur, confirming the conviction and sentence imposed by the judgment dtd. 21/10/2009 in C.C.No.229 of 2006 on the file of the Court of learned Judicial Magistrate of First Class, Hindupur, for the offence under Sec. 324 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 (hereinafter referred to as "Cr.P.C.").
(2.) The revision case was admitted on 14/6/2010.
(3.) The petitioners were arrayed as accused in Cr.No.70 of 2006 of Parigi Police Station and after completion of investigation, S.I of Police, Parigi Police Station laid charge sheet against the accused and the same was numbered as C.C.No.229 of 2006 on the file of the Court of learned Judicial Magistrate of First Class, Hindupur. After full pledged trial, the trial Court found the accused Nos.1 and 2 guilty of the charge under Sec. 324 of IPC and sentenced them to pay fine of Rs.5,000.00, in default to suffer simple imprisonment for a period of three (3) months and half of the fine amount i.e., Rs.2,500.00 shall be given to the complainant/injured as compensation under Sec. 257 of Cr.P.C.