ACHENAVALLI SURESH Vs. STATE OF A. P.

JUDGEMENT

(1.) The three Criminal Revision Cases are heard and disposed of by this Common Order inasmuch as the petitioner is same in the three cases.

(2.) Crl.R.C.No.1762 of 2008 has been preferred under Ss. 397 and 401 of Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C') challenging the judgment dtd. 3/10/2008 in Crl.A.No.33 of 2005 on the file of the learned II Additional Sessions Judge, Kadapa at Proddatur, confirming the judgment dtd. 12/1/2006 in C.C.No.122 of 2005 on the file of learned I Additional Judicial Magistrate of First Class, Proddatur, whereby and whereunder the petitioner was found guilty under Sec. 248(2) of 'the Cr.P.C.,' for the offence under Sec. 411 of the Indian Penal Code, 1860 (for short 'the I.P.C') and sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.500.00.

(3.) Crl.R.C.No.1766 of 2008 has been preferred under Ss. 397 and 401 of Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C') challenging the judgment dtd. 30/9/2008 in Crl.A.No.199 of 2005 on the file of the learned II Additional Sessions Judge, Kadapa at Proddatur, confirming the judgment dtd. 11/7/2005 in C.C.No.47 of 2004 on the file of learned I Additional Judicial Magistrate of First Class, Proddatur, whereby and whereunder the petitioner was found guilty under Sec. 248(2) of 'the Cr.P.C.,' for the offence under Sec. 411 of the Indian Penal Code, 1860 (for short 'the I.P.C') and sentenced to undergo rigorous imprisonment for a period of three years.