K.PRABHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Criminal Revision Case No.3061 of 2018 is filed by the petitioner-owner of rice mill to set aside the Common Judgment dtd. 28/9/2018 in Criminal Appeal Nos.7 and 20 of 2018 (for short 'impugned Judgment) passed by the learned Sessions Judge at Nizamabad (for short 'learned appellate Court') wherein the Order dtd. 4/1/2018 in Case No. CS6/210/2017-1 passed by the learned District Collector, Nizamabad (FAC) (for short 'the learned District Collector'), was modified by reducing the confiscation from 100% value of entire seized stocks to confiscation of 40% of the value.

(2.) The Criminal Revision Case No.3070 of 2018 is filed by the petitioner-driver-cum-owner of lorry to set aside the impugned Judgment passed by the learned appellate Court wherein the Order dtd. 4/1/2018 in Case No. CS6/210/2017-1 passed by the learned District Collector, was modified by reducing the penalty imposed from Rs.5,00,000.00 to Rs.51,750.00.

(3.) These Criminal Revision Cases are arising out of the same impugned Judgment and subject matter involved in both the matters is one and the same, thereby, these matters are being disposed of by way of a Common Order.