Seetharamanjaneyulu, Hyderabad And ... vs The State Of A.P.,Rep. By P.P.,High ...
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Telangana High Court

Seetharamanjaneyulu, Hyderabad And ... vs The State Of A.P.,Rep. By P.P.,High ... on 7 August, 2024

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     THE HONOURABLE SRI JUSTICE K.SURENDER
     CRIMINAL REVISION CASE No.1554 OF 2010
ORDER:

This Criminal Revision Case is filed by the petitioners

aggrieved by the judgment dated 29.04.2010 in S.C.No.84 of

2006, on the file of the V Additional Sessions Judge, (Fast

Track Court) Ranga Reddy District at L.B.Nagar.

2. Heard learned counsel for the revision petitioners,

learned Additional Public Prosecutor for the respondent

No.1/State and perused the record.

3. The de facto complainant/PW.1 along with PW.3, who

are the parents of the wife of accused No.1 (deceased) had

preferred the present revision questioning the acquittal of the

respondent Nos.2 and 3 herein who are arrayed as accused

Nos.2 and 3.

4. The accused No.1 and these respondents/accused

Nos.2 and 3, were charged for the offence under Section

304(B) of IPC by the trial Court. Accused No.1 was found

guilty for the offence under Section 304(B) of IPC and

sentenced to undergo Rigorous Imprisonment for a period of

ten years and to pay a fine of Rs.5,000/-, in default Simple

Imprisonment for a period of six months. Accused Nos.2 and

3 were found not guilty by judgment dated 29.04.2010.

5. The Revision before this Court is not maintainable since

the appeal has to be filed under Section 372(2) of Cr.P.C.

Further, this Court is prohibited from reversing an order of

acquittal in to one of conviction under Section 401(3) of

Cr.P.C. Accordingly, the revision is not maintainable and

appeal against the acquittal is maintainable.

6. In view of the above, the Criminal Revision Case is

dismissed as not maintainable. Miscellaneous applications

pending, if any, shall stand closed.

_________________ K.SURENDER, J Date: 07.08.2024 mmr

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.1554 OF 2010

Dt. 07.08.2024

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