GALLA MALAKONDAIAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Assailing the judgment dtd. 11/10/2010 in Crl.A.No.8 of 2010 on the file of the Court of learned I Additional Sessions Judge at Ongole, confirming the conviction and sentence passed against the accused by the judgment dtd. 16/12/2009 in C.C.No.188 of 2006 on the file of the Court of learned Additional Judicial Magistrate of First Class at Chirala, for the offences under sec. 337, 338, 304-A of Indian Penal Code (hereinafter referred to as "IPC") and Sec. 134(A) and (B) r/w.187 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 13/10/2010 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.2789 of 2010.

(3.) The shorn of prosecution case is that: