M A WAHEED Vs. STATE

JUDGEMENT

(1.) Since none appeared for the petitioner on 17-10-1995 an order has been passed disposing the case on merits. After the order has been dictated but before it was transcribed and signed, Sri. T. L. N. Chari, Advocate representing the Counsel for the petitioner requested to make submission as to the merits of the case. However, he requested for time on personal grounds.

(2.) Heard Sri T. L. N. Chari, for Petitioner and the Public Prosecutor.

(3.) The petitioner has been convicted by the trial Court i.e., the Court of the Judicial Magistrate of 1st Class, Jagthiyal, in C.C. No. 45 of 1987 under Section 337 IPC and sentenced to undergo simple imprisonment for a period of three months and under Sec.338 IPC for simple imprisonment for a period of nine months and to pay a fine of Rs. 1,000.00, in default to suffer simple imprisonment for two months and further convicted under Section 304-A IPC to undergo simple imprisonment for a period of two years and to pay a fine of Rs. 3,000.00, in default to suffer simple imprisonment for six months and all the sentences were directed to run consecutively. On appeal, in the Court of the Sessions Judge at Karimnagar, in Crl. A. No. 47 of 1992, the convictions and sentences have been confirmed.