SURYA PADMA Vs. P.S KUSHAIGUDA

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/A.3, challenging the judgment, dtd. 2/2/2015, passed in Criminal Appeal No.105 of 2013 by the III Additional Sessions Judge, Ranga Reddy District, whereby, the judgment, dtd. 29/1/2013, passed in C.C.No.17 of 2012 by the Special Magistrate-I, Cyberabad at Malkajgiri, convicting the petitioner/A.3 of the offence under Sec. 28 of A.P. Apartments (Promotion of Construction and Ownership) Act, 1987 (for short 'A.P. Apartment Act') and sentencing her to pay fine of Rs.2,000.00, in default, to undergo simple imprisonment for a period of three months, was confirmed.

(2.) I have heard the submissions of Sri K.Venu Madhav, learned counsel for the petitioner/A.3, leaned Assistant Public Prosecutor appearing for the respondent/State and perused the record.

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