G SRINIVASA RAO Vs. G RADHAMMA

JUDGEMENT

(1.) In this revision case, the learned counsel for the petioners assails the order of the learned Sessions Judge, Karimnagar confirming the conviction and sentence passed by the Munsif Magistrate, Suitanabad in C C. No. 137/1972. The learned Magistrate convicted A-1 to A-3 under Section 323 I.P.C., and sentenced each of them to pay fine of Rs. 25/-, in default to suffer simple imprisonment foi ten days. Aggrieved with the conviction and sentence passed against them, the accused filed a revision petition C.R.P.No. 5/1973 before the Sessions judge, Karimnagar contending that the trial is vitiated as the provisions of Section 242 Cr P.C.. were not complied with.

(2.) The learned Sessions judge while rejecting the contention observed as follows :

(3.) So observing, the learned Sessions Judge dismissed the revision petition