KANCHERLA NAGARAJU Vs. STATEOF ANDHRA PRADESH

JUDGEMENT

(1.) THIS revision case is directed against the judgment dated 19. 1. 2004 passed in Crl. A No. 168 of 2001 on the file of the iv Additional District Judge and Sessions judge (Fast Track Court), Tanuku, whereby and where under the conviction and sentences passed against the petitioner herein i. e. , accused in C. C. No. 420 of 1998, dated 24. 8. 2001, passed by the II Additional judicial Magistrate of First Class, Tanuku, were confirmed.

(2.) THE petitioner was convicted for the offences under Sections 304-A, 338 and 337 of IPC and sentenced to undergo simple imprisonment for two years and also to pay a fine of Rs. 2,000/-, in default of payment of fine to suffer simple imprisonment for two months for the offence punishable under Section 304-A IPC and further sentenced to suffer simple imprisonment for four months and to pay fine of Rs. 500/-, in default to pay fine to undergo simple imprisonment for one month for the offence under section 338 IPC and also sentenced to pay a fine of Rs. 500/- in default to suffer simple imprisonment for one month for the offence punishable under Section 337 IPC.

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