PALAGONI SEKHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenge in this Criminal Revision Case is to the Judgment, dtd. 28/7/2009 in Criminal Appeal No.26 of 2009 on the file of learned IV Additional District and Sessions Judge, Ongole, whereunder the Additional Sessions Judge dismissed the Criminal Appeal filed by the appellant, confirming the conviction and sentence against them in C.C.No.284 of 2008, dtd. 19/2/2009, on the file of the Court of Special Judicial Magistrate of First Class, Excise Court, Ongole, for the offence under Sec. 304-A Indian Penal Code, 1860 (for short, 'the IPC'), but modified the simple imprisonment of two years into six months.

(2.) The parties to this Criminal Revision Case will hereinafter be referred as described before the trial Court for the sake of convenience.

(3.) The case of the prosecution in brief, according to the contents of charge sheet filed by the Sub-Inspector of Police, Maddipadu Police Station in Crime No.136 of 2007 against the accused namely Polagoni Sekhar, S/o Lakhsmaiah, is as follows: