S.VENUGOPALA CHARY Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. L. Ravichander, learned Senior Counsel representing Mr. K.R. Prabhakar, learned counsel for the petitioner - accused and Mr. T.V. Ramana Rao, learned Additional Public Prosecutor appearing on behalf of the respondent.

(2.) This Criminal Revision Case is filed challenging the judgment dtd. 21/10/2008 in Crl.A. No.20 of 2006 passed by the Sessions Judge, Adilabad (for short 'appellate Court') dismissing the appeal by modifying the conviction of the accused into one under Sec. 323 of IPC and confirming the sentence of imprisonment imposed by the Judicial Magistrate of First Class, Boath (for short 'trial Court') in C.C. No.140 of 1999.

(3.) The petitioner herein is the sole accused in C.C. No.140 of 1999. The offence alleged against him is punishable under Sec. - 332 of IPC. The allegations levelled against him are as follows: