BUDIGE NARSIMHA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned IV-Additional Sessions Judge (II F.T.C.), Nalgonda, passed in Crl.A.No.140 of 2004, dtd. 14/11/2006, wherein the learned Judge, while confirming the conviction and sentence of rigorous imprisonment for a period of three years and a fine of Rs.500.00 , in default, to suffer simple imprisonment for three months for the offence punishable under Sec. 498-A of I.P.C. and also rigorous imprisonment for a period of seven years for the offence punishable under Sec. 304-B of I.P.C., imposed against the revision petitioner/A-1 by the learned Assistant Sessions Judge, Bhongir, in S.C.No.234 of 2003, dtd. 20/9/2004, set aside the conviction and sentence imposed against A-2 and A-3 for the aforesaid offences.