T.ANAND Vs. THE STATE OF A.P.

JUDGEMENT

(1.) Instant Criminal Revision Case has been preferred against judgment dtd. 24/3/2009 passed in Crl.A.No.104 of 2007 on the file of the learned Special Sessions Judge-cum-IV Additional District Judge, Tirupati by partly modifying the judgment dtd. 14/6/2007 passed in S.C.No.165 of 2006 on the file of the Court of the Additional Assistant Sessions Judge, Tirupati.

(2.) Petitioner was arrayed as an accused for commission of offence under Sec. 307 IPC. Learned trial Court, after completion of trial, found petitioner to be guilty for offence punishable under Sec. 307 IPC and accordingly sentenced him to undergo rigorous imprisonment for a period of five years with a fine of Rs.500.00. The order of conviction was challenged in appeal wherein it was partly modified by converting offence under Sec. 324 IPC instead of Sec. 307 IPC and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.500.00. Hence, this revision.

(3.) Brief fact of the prosecution case:-