KURRA MADHAVA RAO Vs. KURRA PADMAVATHI

JUDGEMENT

(1.) Heard Sri M. Rajamalla Reddy, learned counsel representing the petitioner and Sri Mummaneni Srinivasa Rao, representing R-1 and R-2.

(2.) This criminal petition is filed as against an order made in Criminal R.P.No.60 of 2006 on the file of the Principal Sessions Judge at Khammam.

(3.) The learned Additional Public Prosecutor representing R-3 would contend that inasmuch as concurrent findings had been recorded both by the court of first instance and also the revisional court, this is not a fit matter to be interfered with.