PIGINARAJI RANGA RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS Revision has been filed challenging the Judgment, dated 12. 01. 2004 in criminal Appeal No. 181 of 1999 passed by the ii Additional District and Sessions Judge, Fast track Court, Prakasham Division, Ongoie by which the Judgment passed by the learned judicial Magistrate of First Class, Chiraia, dated 04. 10. 1999 in Calendarcaseno. 131 of 1997, convicting the petitioner to undergo rigorous imprisonmentfor six months and also to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for three months for the offence punishable under Section 304-A of indian Penal Code, has been confirmed.

(2.) THE petitioner hereinafter shall be referred as 'the accused' for the sake of convenience.

(3.) THE prosecution case in brief is as follows: