G. MOSES DAYAKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dtd. 25/7/2018 in Crl.A.No.326 of 2016 on the file of the Court of learned X Additional Sessions Judge, Krishna at Machilipatnam, confirming the conviction and sentence imposed against the accused by the judgment dtd. 24/11/2016 in C.C.No.251 of 2013 on the file of the Court of learned II Additional Judicial Magistrate of Fist Class at Machilipatnam, for the offences under Sec. 468, 471 and 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 26/7/2018 and the sentence imposed against the petitioner was suspended, vide orders in I.A.No.1 of 2018.

(3.) The shorn of necessary facts are that: