CHIKATI ABRAHAM LINKAN Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 24/9/2009 in Crl.A.No.332 of 2008 on the file of the Court of learned Sessions Judge at Guntur, confirming the conviction and sentence passed against the petitioner/accused by the judgment dtd. 14/10/2008 in C.C.No.227 of 2003 on the file of the Court of learned Judicial Magistrate of First Class at Vinukonda, for the offences under Sec. 409 and 420 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 9/10/2009 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.2346 of 2009.

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