SHAIK MOHAMMED HAFEEZ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/accused, challenging the judgment, dtd. 7/12/2017, passed in Criminal Appeal No.101 of 2017 by the Principal Sessions Judge at Mahabubnagar, whereby, the Court below, while setting aside the conviction and sentence recorded against the petitioner/accused of the offences under Ss. 228, 353 and 504 of IPC vide judgment, dtd. 12/10/2017, passed in C.C.No.117 of 2010 on the file of the Judicial Magistrate of First Class, Special Mobile Court, Mahabubnagar, confirmed the conviction and sentence imposed against the petitioner/accused of the offence under Sec. 506 of IPC.

(2.) I have heard the submissions of Sri Pottigari Sridhar Reddy, learned counsel for the petitioner/accused, the learned Assistant Public Prosecutor representing the respondents/State and perused the record.

(3.) The case of the prosecution, in a nutshell, is as follows:-