MUNNI DEVI Vs. ASHA SHARMA & ANR

JUDGEMENT

(1.) The present is a petition under Section 407 of the Code of Criminal Procedure, 1973 (Code) read with Section 482 of the Code praying as follows:-

(2.) It has been urged that the procedure adopted by the Presiding Officer while hearing Appeal No.15/2014 was alien to law. In this behalf attention has been invited by learned counsel appearing on behalf of the petitioner to paragraphs H, I and J of the present transfer petition. The same are reproduced as follows:

(3.) In sum and substance it has been urged on behalf of the petitioner that whilst hearing Appeal No.15/2014 titled as Asha Sharma v. Rajpal Sharma & Anr., the learned Additional Sessions Judge expressed his mind in open court "without even going through the facts of the case, what to say about the merit of the case and without hearing the parties."