YADDANAPUDI MADHUSUDHANA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Appeal No.901 of 2017 is filed by the appellant, laying a challenge to the order passed by the High Court declining to exercise jurisdiction under Sec. 482 of Code of Criminal Procedure (for short, "Cr.P.C.") in quashing the proceedings pending against him. Criminal Appeal No.902 of 2017 has been filed by the complainant against the very same impugned judgment and order, quashing the proceedings under Criminal Case No.2870 of 2010 qua accused nos. 2 to 8. Criminal Appeal No.903 of 2017 has been filed against the accused by the same complainant against the order dtd. 25/9/2013 dismissing Crl. M.P. No.2670 of 2013, filed by him in 2013 for recalling the judgment dtd. 18/9/2012.

(2.) The accused have been charge-sheeted under Ss. 417, 498(A), 306, 406 and 201 of the Indian Penal Code (in short "IPC").

(3.) The appellant is none other than the husband of the deceased, Madhavi. Accused no. 2 and accused no.3 are the father and mother of the appellant respectively. Appellant no.4 is the uncle of the appellant and appellant no.5 is the wife of appellant no.4. Accused nos.6 and 7 are friends who solemnized the marriage between accused no.1 and Madhavi. Accused no.8 is brother of appellant.