PULIDINDI CHINA VEERANNA Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 8/4/2010 in Crl.A.No.230 of 2009 on the file of the Court of learned II Additional Sessions Judge, East Godavari at Amalapuram, confirming the conviction and sentence passed against the accused by the judgment dtd. 7/9/2009 in C.C.No.211 of 2005 on the file of the Court of learned Additional Judicial Magistrate of First Class, Amalapuram, for the offences under Sec. 304-A, 338, 337 of Indian Penal Code (hereinafter referred to as "IPC") and Sec. 83 of Motor Vehicles Act (hereinafter referred to as "M.V. Act"), 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 13/4/2010 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.1120 of 2010.

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