Madishetti Venkateshwarlu, ... vs State Of A.P.,Rep.By Public ...
2022 Latest Caselaw 6136 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.62 OF 2011

ORDER:

This revision is filed by the petitioner/accused

challenging the Judgment of the V Additional Sessions Judge

(II-FTC), Warangal, dated 05.01.2011, passed in Criminal

Appeal No.161 of 2010, confirming the conviction imposed by

the learned Assistant Sessions Judge to the extent of offence

under Section 498-A of the Indian Penal Code.

2. Heard learned counsel for the revision petitioner and the

learned Additional Public Prosecutor for the respondent-State.

Perused the record.

3. The petitioner was prosecuted for the offence under

Section 498-A and 306 of the Indian Penal Code.

4. Learned Assistant Sessions Judge convicted the

petitioner for the offence under Section 498-A and 306 of the

Indian Penal Code vide order dt.09.07.2010 in SC.No.285 of

2009.

5. On appeal, the learned Sessions Judge found that the

petitioner was not guilty of the offence under Section 306 of the

Indian Penal code and accordingly allowed the appeal in part

confirming the Judgment of the learned Assistant Sessions

Judge to the extent of offence under Section 498-A of the

Indian Penal Code by setting aside the Judgment to the extent

of offence under Section 306 of the Indian Penal Code.

6. However, the conviction under Section 498-A of the

Indian Penal Code was confirmed and the petitioner/accused

was sentenced to two years rigorous imprisonment.

7. Without going into the facts of the case, learned counsel

for the petitioner/accused submits that the revision petitioner

is almost 70 years, now, and suffering from several ailments.

8. Keeping in view the medical condition of the revision

petitioner/accused, this court deems it appropriate to reduce

the sentence of imprisonment of the petitioner to the period

already undergone.

9. Accordingly, the Criminal Revision Case is partly allowed.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 24.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.62 OF 2011

Dt. 24.11.2022

tk