G MALLESH Vs. STATE OF A P

JUDGEMENT

(1.) Heard learned Counsel for the parties and also learned Senior Counsel, Sri C. Padmanabha Reddy, appearing as amicus curiae.

(2.) A learned Single Judge of this Court while hearing the criminal revision case made a reference to this Court on a doubt entertained by him about the correctness of the law laid down in R. Chandrakanth v. State of A.P., 2002 (2) ALT (Crl) 288 (AP).

(3.) It is contended by the learned Counsel for the parties that in fact, the judgment in R. Chandrakanth's case (supra), no longer holds good in view of a Division Bench decision of this Court in Handi Instant Foods, Chennai v. State of A.P., 2007 (1) ALD (Crl) 316 (AP). Since the judgment, which was sought to be referred by the learned Single Judge of this Court is contrary to the judgment of the Division Bench in Handi Instant Foods, Chennai's case (supra), and this Court is in respectful agreement with the judgment of the Division Bench, therefore, we do not intend to go again into the questions raised.