ZAFFAR NAWAZ KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal revision case is directed under Ss. 397 and 401 Cr.P.C. assailing the conviction and sentenced imposed in Crl.A.No.321 of 2015 dtd. 26/9/2018 on the file of VIII Additional Sessions Judge, Ranga Reddy District at L.B.Nagar partly confirming the conviction and sentence imposed in C.C.No.819 of 2011 on the file of VIII Metropolitan Magistrate, Cyberabad.

(2.) Heard the learned counsel for the revision petitioner/A-1 and the learned Additional Public Prosecutor for the respondent/State. Perused the material on record.

(3.) The case of the prosecution is that the then Sub-Inspector of Police, B Sec. , Immigration Wing, RGI Airport, Shamshabad lodged a report on 18/9/2008 stating that the petitioner/A-1 arrived at RGI Airport by flight No.EK 524 from Dubai with passport bearing No.E-9432257 on the name of passport holder Vajrapu Mahalakshman (A-3) and on verification it is found that the said passport was issued to A-3 on 23/8/2004 valid up to 22/8/2014.