THIRUGNANAM AND ANOTHER Vs. SHRIRAMU AND ANOTHER

JUDGEMENT

(1.) Rule. By consent rule is made returnable forthwith.

(2.) The Applicant, the accused No. 2 in Sessions Case No. 177 of 2013 @ 178 of 2013 @ 577 of 2013 @ 312 of 2014, has challenged the impugned order dated 28.7.2015 whereby the learned Sessions Judge has dismissed the application filed by him to drop PW 105 Nathuba Jadeja and PW 106 Gurudayalsingh Chaudhary as prosecution witnesses and to array them as accused in the said sessions case.

(3.) The brief facts necessary to decide this application are as under: