SALADI VIJAYA BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dtd. 30/8/2012 in Crl.A.No.255 of 2011 on the file of the Court of learned IV Additional Sessions Judge, Kakinada, confirming the conviction and sentence imposed against petitioner/accused No.1 by the judgment dtd. 20/6/2011 in C.C.No.608 of 2006 on the file of the Court of learned IV Additional Judicial Magistrate of First Class, Kakinada, for the offence under Sec. 417 of Indian Penal Code (hereinafter referred to as 'IPC'), the petitioner/accused No.1 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 3/9/2012 and the sentence of imprisonment imposed against the petitioner/accused No.1 was suspended, vide orders in Crl.R.C.M.P.No.2431 of 2012.

(3.) Pending criminal revision case, I.A.Nos.2 and 3 of 2023 were filed by the petitioner and de facto complainant/P.W.1, who is impleaded as party in the present revision, vide orders dtd. 19/4/2024 in I.A.No.1 of 2023.