LAWS(TLNG)-2022-11-19

NARIGA RAJ KUMAR Vs. STATE OF ANDHRA PRADESH

Decided On November 04, 2022
Nariga Raj Kumar Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Since both these Criminal Revision Cases arise out of the same judgment, they are taken up together and are being disposed of by this common order.

(2.) Crl.R.C.No.1959 of 2006 is filed by the petitioners/A3 and A4 and Crl.R.C.No.201 of 2007 is filed by the petitioner/A1, challenging the judgment, dtd. 17/11/2006, passed in Criminal Appeal Nos.25 and 26 of 2005 by the II Additional Sessions Judge at Warangal, whereby, the judgment, dtd. 9/3/2005, passed in S.C.No.665 of 2003 by the I Additional Assistant Sessions Judge, Warangal, convicting the petitioners/A1, A3 and A4 of the offence under Sec. 489-A IPC, 489-C IPC and 489-D IPC and sentencing them to undergo rigorous imprisonment for a period of five years each and to pay fine of Rs.500.00 each under each count, in default, to undergo rigorous imprisonment for one month each under each count, was confirmed.

(3.) I have heard the submissions of Sri A.Dattanand, learned counsel for the petitioner in Crl.R.C.No.1959 of 2006, Sri Naraparaju Avinash, learned counsel for the petitioner in Crl.R.C.No.201 of 2007 and the learned Assistant Public Prosecutor appearing for the respondent/State in both these Criminal Revision Cases. I have perused the record.