DARSI VENKATA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 29/7/2009 in Crl.A.No.23 of 2008 on the file of the Court of learned IV Additional Sessions Judge at Ongole, confirming the conviction and sentence imposed against the accused by the judgment dtd. 13/3/2008 in S.C.No.237 of 2007 on the file of the Court of learned Principal Assistant Sessions Judge at Ongole, for the offence under Sec. 354 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 4/8/2009 and the sentence imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.1772 of 2009.

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