K. DHANALAKSHMI Vs. STATE OF A. P.

JUDGEMENT

(1.) Assailing the judgment dtd. 13/10/2008 in Crl.A.No.42 of 2006 on the file of the Court of learned Principal Sessions Judge at Chittoor, confirming the conviction and sentence passed against the accused No.2 by the judgment dtd. 13/2/2006 in C.C.No.173 of 2005 on the file of the Court of learned V Additional Judicial Magistrate of First Class at Chittoor, for the offences under Sec. 411 of Indian Penal Code (hereinafter referred to as "IPC"), the petitioner/accused No.2 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 23/10/2008 and the sentence imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.2162 of 2008.

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