AKKI NIRANJAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment dt.31/8/2016 passed in Criminal Appeal No.9 of 2015 on the file of the Special Sessions Judge-cum-VII Additional Sessions Judge, Mahaboobnagar, wherein and whereunder, the judgment dt.12/11/2014 passed in C.C. No.257 of 2007 on the file of the Addl. Judicial Magistrate of First Class, Kalwakurthi, in convicting the revision petitioner/accused No.2 for the offence under Sec. 452 and 324 of IPC and sentencing him to undergo simple imprisonment for a period of three years and also to pay a fine of Rs.2,000.00 for the offence punishable under Sec. 452 IPC, and also to undergo simple imprisonment for a period of two years and to pay a fine of Rs.500.00 for the offence punishable under Sec. 324 IPC and Appellate Court confirmed the same.

(2.) The brief facts of the case are as follows:

(3.) To prove the case of the prosecution, PWs-1 to 11 were examined and got marked exhibits P1 to P10. Neither oral nor documentary evidence was adduced on behalf of the defence.