CHERUKURI RANGAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The revision was preferred under Ss. 397 read with 401 of the Code of Criminal Procedure 1973 (for brevity 'the Cr.P.C.,') against the judgment in Crl.A.No.168 of 2011 dtd. 29/8/2012 whereunder the learned III Additional District and Sessions Judge (FTC), Anatapuram confirmed the conviction and sentence imposed for the offences under Sec. 337, 338 and 304-A of the Indian Penal Code, 1860 (for brevity 'the I.P.C.,') on the revisionist by the learned Magistrate. The revisionist was sentenced to undergo simple imprisonment for a period of one (01) month and payment of fine of Rs.200.00 (Rupees Two Hundred Only) for the offence under Sec. 337 of 'the I.P.C.,' and sentenced to undergo simple imprisonment for a period of two (02) months and payment of fine of Rs.200.00 (Rupees Two Hundred Only) for the offence under Sec. 338 of 'the I.P.C.,' and sentenced to undergo rigorous imprisonment for a period of six (06) months and payment of fine of Rs.500.00 (Rupees Five Hundred Only) for the offence under Sec. 304-A of 'the I.P.C.,' by the learned Special Judicial Magistrate of 1st Class, Prohibition and Excise Court, Anantapur vide C.C.No.444 of 2010 dtd. 9/11/2011.

(2.) The following grounds were urged in the revision.

(3.) I have heard the arguments of the learned counsel for the petitioner and the learned Assistant Public Prosecutor.