KAMANURI NARASIMHA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal revision case has been preferred under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C') challenging the judgment dtd. 31/10/2012 in Crl.A.No.157 of 2012 on the file of the learned VI Additional District and Sessions Judge, Markapur, allowing the criminal appeal in part confirming the conviction and sentence against the petitioner for the offence under Sec. 323 of the Indian Penal Code, 1860 (for brevity 'the I.P.C'), vide judgment dtd. 1/8/2012 passed by the learned Judicial Magistrate of I Class, Podili, in C.C.No.190 of 2008 setting aside conviction and sentence against the petitioner, A2 to A10 for the offences under Sec. 353 read with 149 of the Indian Penal Code, 1860 (for short 'the I.P.C') and conviction and sentence against A2 to A10 for the offence under Sec. 323 r/w 149 of 'the I.P.C'.

(2.) I have heard the arguments of the learned counsel for the petitioner and the learned Assistant Public Prosecutor.

(3.) Sri I. Koti Reddy, learned counsel for the petitioner, while reiterating the grounds of the revision, submitted that no independent witnesses were examined; P.Ws.1 to 3 are the police constables who were interested witnesses; evidence of P.Ws.1 to 3 is not trustworthy since they had not sustained any injuries; P.Ws.1 to 3 are inimical to the petitioner; and requested to allow the criminal revision case.