KURUVA PRAHALLADU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The criminal revision case is filed aggrieved by the order dated 22.10.2019 passed in Crl.M.P.No.547 of 2019 in SC ST SC No.114 of 2017 on the file of Special Judge for trial of cases under SCs and STs (POA) Act-cum-VI Additional Sessions Judge, Kurnool.

(2.) Heard Sri Thota Gopinath, learned counsel for the petitioner and the learned Public Prosecutor for respondent.

(3.) The petitioner who is the accused filed an application before the trial Court under Section 239 of Cr.P.C to discharge the petitioner for the offence punishable under Section 506 IPC and Section 3 (1) (s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for brevity "SC ST Act").