NAKKARAJU APPALA RAJU, VISAKHAPATNAM Vs. P. P. HYD

JUDGEMENT

(1.) Assailing the judgment dtd. 10/3/2016 in Crl.A.No.226 of 2012 on the file of the Court of learned II Additional Metropolitan Sessions Judge at Visakhapatnam, confirming the conviction and sentence passed against the accused by the judgment dtd. 25/10/2012 in C.C.No.492 of 2011 on the file of the Court of learned Special Magistrate II at Visakhapatnam, for the offences under Sec. 304-A, 338 and 337 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 14/3/2016 and the sentence imposed against the petitioner was suspended, vide order in Crl.R.C.M.P.No.1128 of 2016.

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