VORUGANTI CHINNA GOPAIAH Vs. GODAVARI FERTILIZERS AND CHEMICALS

JUDGEMENT

(1.) The Criminal Appeal is called from the file of Metropolitan Sessions Judge, Vijayawada. It is filed by the accused against the Judgment and sentence passed in CC No.329 of 1991. The Criminal Revision Case is filed by the complainant on the ground that the sentence passed in CC No.329 of 1991 is not adequate.

(2.) First of all I would like to deal with the Criminal Appeal.

(3.) The brief facts of the complaint are as follows: