KETHAVATH SAKRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case arises out of the judgement dated 31.08.2018 passed in Crl.A.No.394 of 2018 by the XIV Additional District & Sessions Judge, Ranga Reddy District by confirming the judgment dated 23.04.2018 in C.C.No.301 of 2016 on the file of XXII Metropolitan Magistrate, Cyberabad at Ibrahimpatnam.

(2.) The revision petitioner is the Accused No.1 in C.C.No.301 of 2018. He was convicted and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.1,00,000/- each for the offence punishable under Section 81 of Juvenile Justice (Care and Protection of Children( Act, 2015 (for short "the Act"), in default, to suffer simple imprisonment for a period of 15 days. Aggrieved by the same, the petitioner/A.1 has preferred an appeal before the lower appellate Court and the same was dismissed by confirming the judgment of the trial Court. Being aggrieved, the present revision has been preferred.

(3.) Heard the arguments of learned counsel for petitioner and learned Public Prosecutor.