KARRI SREENIVASA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 22/1/2010 in Crl.A.No.140 of 2007 on the file of the Court of learned IV Additional Sessions Judge, Kakinada, confirming the conviction and sentence passed against the accused by the judgment dtd. 7/5/2007 in C.C.No.57 of 2003 on the file of the Court of learned Additional Judicial Magistrate of First Class, Peddapuram, for the offences under Sec. 304-A, 338 and 337 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 25/1/2010 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.128 of 2010.

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