ALA ANJI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS revision case is directed against the judgment dated 30.01.2004 passed in Crl.A. No. 63 of 2001 on the file of the VII Additional Sessions Judge, (FTC) Nizamabad at Bodhan, wherein the said appeal filed by the petitioner herein was dismissed and the conviction for the offence punishable under Section 304 -A of IPC and sentence to suffer simple imprisonment for a period of six months and to pay a fine of Rs. 1000/ -, in default to suffer simple imprisonment for one month in C.C. No. 373 of 1999, dated 24.07.2001, passed by the Judicial First Class Magistrate Court, Bodhan, was confirmed.

(2.) THE brief facts of the case are as follows:

(3.) AFTER completion of investigation, charge sheet was filed against the accused. The accused pleaded not guilty and claimed to be tried.