SOYAM KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment dt.27/1/2015 passed by the I Additional Sessions Judge, Adilabad in Criminal Appeal No.77 of 2012, wherein and where under, the learned Sessions Judge confirmed the judgment dt.31/7/2012passed by the Judicial First Class Magistrate, Adilabad in C.C No.281 of 2009against the revision petitioner/accused No.1.

(2.) Vide the aforesaid judgments, the petitioner/accused No.1 was convicted for the offence punishable under Sec. 417 and 420 of the Indian Penal Code and was sentenced to undergo simple imprisonment for a period of 2 years and to pay a fine of Rs.2,000.00. Though the Trial Court also found the accused No.2 i.e. the father of the petitioner herein, guilty for the offences charged, he was acquitted by the learned Sessions Judge in the appeal.

(3.) Brief facts of the prosecution case are as follows: