Gollapalli Upendra, Warangal District vs The State Of A.P.,Rep. By P.P.,High ...
2024 Latest Caselaw 2503 Tel

Telangana High Court

Gollapalli Upendra, Warangal District vs The State Of A.P.,Rep. By P.P.,High ... on 3 July, 2024

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     THE HONOURABLE SRI JUSTICE K.SURENDER
     CRIMINAL REVISION CASE No.1620 OF 2009
JUDGMENT:

The revision petitioner is the de-facto complainant.

He has filed the present Revision seeking enhancement of

sentence of imprisonment imposed by the Assistant

Sessions Judge.

2. Heard the learned counsel for the revision

petitioner/de-facto complainant and the learned Assistant

Public Prosecutor appearing for respondent-State.

3. The accused was convicted and sentenced to undergo

simple imprisonment of one year for the offence under

Section 363 of IPC and three years of imprisonment for the

offence under Section 376 r/w. 511 of IPC.

4. Learned counsel appearing for the revision petitioner

would submit that the victim was aged 7 years and the

sentence passed by the Court below is less and accordingly

sought enhancement of sentence.

5. For enhancement of sentence, the appeal has to be

filed before the concerned appellate Court. In the present

case, the petitioner/de-facto complainant ought to have

approached the Sessions Court by filing an appeal seeking

enhancement.

6. For the above said reason, the Criminal Revision is

dismissed. Miscellaneous applications pending, if any,

shall stand closed.

_________________ K.SURENDER, J Date: 03.07.2024 dv