VEMAGIRI RAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 2/6/2016 in Crl.A.No.358 of 2014 on the file of the Court of learned III Additional Sessions Judge, East Godavari at Kakinada, confirming the conviction and sentence passed against the accused by the judgment dtd. 25/9/2014 in C.C.No.87 of 2011 on the file of the Court of learned Special Mobile Judicial Magistrate of First Class at Kakinada, for the offence under Sec. 304-A 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 7/6/2016 and the sentence imposed against the petitioner was suspended, vide order in Crl.R.C.M.P.No.2019 of 2016.

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