JANIPELLA BALARAJU Vs. STATE OF A.P.

JUDGEMENT

(1.) The revision was preferred under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.,') against the judgment dtd. 6/5/2010 passed by the learned 1st Additional Sessions Judge, East Godavari District at Rajahmundry in Criminal Appeal No.197 of 2009, where under the appeal was partly allowed reducing the sentence from rigorous imprisonment for one year to simple imprisonment for three months while enhancing the payment of fine from Rs.500.00 to Rs.5,000.00 (Rupees Five Thousand Only) against the judgment passed by the learned Additional Judicial First Class Magistrate, Ramachandrapuram.

(2.) The revisionist No.2 Janipella Kanthamma died on 14/7/2001 and accordingly the case against her was abated.

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