PRAGADA RAMINAIDU Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the Judgment, dtd. 9/3/2011in Crl.A.No.127 of 2009 on the file of the Court of learned II Additional District and Sessions Judge (Fast Track Court), Srikakulam,modifying the conviction and sentence passed against the A1 and A2 by the judgment dtd. 10/8/2009 in Sessions Case No.150 of 2008 on the file of the Court of learned Additional Sessions Judge, Srikakulam,to that of the offence under Sec. 324 of Indian Penal Code (hereinafter referred to as "IPC"), the petitioners/accused Nos.1 and 2 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 11.03.2011 and the sentenceimposed against the petitionerswas suspended,vide orders in Crl.R.C.M.P.No.883 of 2011.

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