PUSHPALATHA Vs. K.MURALI KRISHNA MURALIDHAR

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 against the judgment, dtd. 4/7/2008, passed in Crl.A.No.155 of 2006, wherein the learned Sessions Judge, Mahabubnagar, confirmed the judgment, dtd. 17/11/2006, passed in C.C.No.207 of 2005 on the file of the Special Judicial Magistrate of First Class for trial of cases under Prohibition and Excise Act, Mahabubnagar.