DEVANI SATEESH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned III Additional District and Sessions Judge (Fast Track Court), Mahabubnagar at Gadwal, in Crl.A.No.78 of 2005, dtd. 12/9/2007, whereby the learned Judge, dismissed the appeal confirming the conviction and sentence imposed against the revision petitioners in C.C.No.206 of 1998 on the file of the Judicial Magistrate of First Class, Gadwal, vide judgment, dtd. 7/4/2005.