K.SRINIVASA REDDY Vs. STATE OF A. P.

JUDGEMENT

(1.) The present Criminal Revision Case, filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.'), is preferred by the petitioner/accused, challenging the Judgment dtd. 3/8/2012 passed in Crl.A.No.12 of 2011 by the learned II Additional Sessions Judge, Kurnool at Adoni (for short, 'the 1st Appellate Court'). By the said Judgment, the 1st Appellate Court dismissed the appeal, confirming the Judgment of conviction and sentence passed by the learned Judicial Magistrate of First Class, Alur (for short, the 'Trial Court') in C.C.No.353 of 2009 dtd. 10/1/2011.

(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the Trial Court for the sake of convenience.

(3.) The brief facts of the case of the prosecution are that: