IN RE., SINGAMPALLI SUNYASI NAIDU Vs. STATE

JUDGEMENT

(1.) The petitioner has been convicted by the Additional Judicial Second Class Magistrate, Visakhapatnam in C.C. No. 2520 of 1965 for the offence punishable under section 408, Indian Penal Code and sentenced to suffer rigorous imprisonment for a period of three months.

(2.) The case of the prosecution is as follows:

(3.) The prosecution examined as many as 9 witnesses and filed Exhibits P-1 to to P-54 in support of its case. The plea of the accused is one of 'not guilty'.