MADIPALLI VENKATA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in this Criminal Revision Case is to the judgment, dtd. 7/7/2009 in Criminal Appeal No.60 of 2006, on the file of I Additional Sessions Judge, West Godavari at Eluru ('Additional Sessions Judge' for short), whereunder the learned Additional Sessions Judge, dismissed the Criminal Appeal insofar as the conviction and sentence under Ss. 451, 307 and 393 of the Indian Penal Code ('IPC' for short) is concerned and set aside the conviction recorded by the learned Principal Assistant Sessions Judge, Eluru for the offence under Sec. 387 of IPC.

(2.) The present petitioner is the unsuccessful accused in Sessions Case No.167 of 2003, on the file of Principal Assistant Sessions Judge, Eluru and unsuccessful appellant as above in Criminal Appeal No.60 of 2006, on the file of Additional Sessions Judge.

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