SHAIK RASOOL Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenge in this Criminal Revision Case is to the Judgment, dtd. 27/1/2010 in Criminal Appeal No.92 of 2009 on the file of learned V Additional Sessions Judge, Rayachoty, whereunder the Additional Sessions Judge dismissed the Criminal Appeal filed by the appellant, confirming the conviction and sentence against them in C.C.No.244 of 2004, dtd. 6/7/2009, on the file of the Court of Additional Judicial Magistrate of First Class, Rayachoty, for the offence under Sec. 337 and 304-A Indian Penal Code, 1860 (for short, 'the IPC').

(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 police in C.C.No.244 of 2004, is as follows: