Shaik Moulali, vs The State Of Ap Rep By Its Pp Hyd., ...
2023 Latest Caselaw 2259 AP

 THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
           CRIMINAL REVISION CASE No.1346 OF 2007


ORDER:

Learned counsel for the Revision Petitioner would submit that

this revision is preferred against the concurrent judgments of

conviction and sentence passed against the accused in C.A. No.482

of 2002 dated 26.09.2007 on the file of the Hon'ble IX Additional

Sessions Judge (FTC) at Guntur, sentencing the petitioner to

undergo rigorous imprisonment for a period of one (1) year and to

pay fine of Rs.1000/-, in default to undergo simple imprisonment for

a period of 3 months for the offence punishable under Section 324 of

IPC.

Learned counsel further submits that the Revision Petitioner

already served the sentence passed against him. The relief prayed in

the petition becomes infructuous and revision case may be

dismissed.

Learned Public Prosecutor would submit that the revision case

may be dismissed as there are no merits in the case.

Having heard the submissions of both the counsel, this

Criminal Revision Case is dismissed.

In the circumstances, both parties shall bear their own costs.

As a sequel, interlocutory applications pending, if any, shall stands

closed.

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 24.04.2023.

PND