G.NAGARAJA REDDY Vs. STATE OF A.P

JUDGEMENT

(1.) Assailing the judgment dtd. 13/6/2007 in Crl.A.No.29 of 2006 on the file of the Court of learned V Additional Sessions Judge, Tirupati, confirming the conviction and sentence passed against the accused by the judgment dtd. 1/2/2006 in C.C.No.469 of 2003 on the file of the Court of learned II Additional Judicial Magistrate of First Class, Tirupati, for the offences under Sec. 420 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 18/6/2007 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.1151 of 2007.

(3.) The shorn of prosecution case is that: