B.PARVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the order dated 24.08.2019 passed in Crl.M.P.No.89 of 2019 in Sessions Case No. 63 of 2018 on the file of the Sessions Judge, Kurnool, whereby the petition filed under Section 227 Cr.P.C. by the petitioner, who is accused No.2, to discharge her from the case was dismissed, the present Criminal Revision Case is preferred by the revision petitioner.

(2.) Facts germane to dispose of this Criminal Revision Case may briefly be stated as follows:

(3.) The Sub-Divisional Police Officer, Kurnool laid charge-sheet against accused Nos.1 and 2 in Crime No.64 of 2015 of Kurnool III town Police Station after completion of investigation for the offences punishable under Sections 498-A and 302 of IPC and under Section 4 of the Dowry Prohibition Act and under Section 494 of the IPC against accused No.1 and for the offence punishable under Section 494 of IPC against accused No.2.