K. SARVESU Vs. STATE OF A. P.

JUDGEMENT

(1.) Assailing the judgment dtd. 4/6/2012 in Crl.A.No.92 of 2011 on the file of the Court of learned Principal Sessions Judge at Kurnool, confirming the conviction and sentence passed against the accused by the judgment dtd. 6/6/2011 in C.C.No.759 of 2009 on the file of the Court of learned Judicial Magistrate of First Class at Kurnool, for the offences under Sec. 324 and 324 r/w.34 of Indian Penal Code (hereinafter referred to as "IPC"), the petitioners/accused Nos.1 to 3 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 7/6/2012 and the sentence imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.1278 of 2012.

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