MOHD MAHABOOB KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned III-Additional Sessions Judge (Fast Track Court), Nalgonda, in Crl.A.No.123 of 2006, dtd. 7/12/2006, confirming the conviction and sentence of simple imprisonment for a period of two years for the offence punishable under Sec. 409 of I.P.C. imposed against the revision petitioner/accused by the learned Judicial Magistrate of First Class, Ramannapet, in C.C.No.30 of 2004 dtd. 15/6/2006.