Sabbani Rajamogili vs The State
2023 Latest Caselaw 1267 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

             CRIMINAL REVISION CASE No.2 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the

Judgment dt.31.12.2019 passed in Crl.A.No.49 of 2015 by the V

Additional Sessions Judge at Kothagudem, confirming the

Judgment passed by the II Additional Judicial Magistrate of First

Class at Kothagudem in C.C.No.304 of 2012 dt.01.04.2015,

whereby the petitioner was convicted for the offence punishable

under Section 326 of the Indian Penal Code and sentenced to

undergo imprisonment for three years and to pay a fine of

Rs.10,000/-,

2. Heard. Perused the record.

3. Learned Counsel appearing for the petitioner submits that

without going into the facts of the case, the imprisonment of 3

years may be reduced keeping in view the old age of this petitioner

and also his ailments.

4. As seen from the record, the petitioner had indulged in

pouring acid on PW1. According to Ex.P9-Medical Certificate, PW1

received burn injuries on the face and cheek. However, PW1 was

not handicapped either by losing eye site or hearing in any other

manner.

5. Since the altercation was with respect to a loan transaction

and in the said process, the alleged incident occurred, this Court

deems it appropriate to reduce the sentence of imprisonment to

two years.

6. Accordingly, the Criminal Revision Case is partly allowed

reducing the sentence of imprisonment to two (2) years. Since the

conviction is confirmed, the concerned trial Court is directed to

cause appearance of the petitioner and send him to prison to serve

out the remaining part of the sentence.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:15.03.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.2 OF 2020

Dt. 15.03.2022

tk