G.SRINIVASULU Vs. STATE OF A.P.

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. 10/10/2007, passed in Criminal Appeal No.54 of 2006 by the learned II Additional Metropolitan Sessions Judge, Hyderabad, whereby, the conviction of the petitioner/accused under Ss. 304A and 337 of IPC and Sec. 187 of Motor Vehicles Act (for short 'MV Act') and the sentence of simple imprisonment for a period of two years and also payment of fine of Rs.1,000.00 in default, to undergo simple imprisonment for a period of 20 days for the offence punishable under Sec. 304A of IPC; and the sentence of simple imprisonment for a period of six months for the offence under Sec. 337 IPC; and the sentence of simple imprisonment for three months for the offence under Sec. 187 of MV Act imposed against the petitioner/accused by the learned III Additional Chief Metropolitan Magistrate, Hyderabad, vide judgment, dtd. 20/1/2006, passed in C.C.No.226 of 2003, was confirmed.

(2.) Heard the submissions of learned counsel for the petitioner/accused, learned Assistant Public Prosecutor representing the respondent/State and perused the record.

(3.) The case of the prosecution, in brief, is as follows: