TELLA ZEDSON Vs. CHAGANTI KISTA RAO AND OTHERS

JUDGEMENT

(1.) Simple question to which this revision gives rise to is, whether two cases-one arising out of police charge-sheet and the other out of a private complaint-in respect of the same offence can be clubbed and tried together.

(2.) The brief facts necessary for disposal of this revision are: Two sessions cases, S.C. 114/88 and S.C. 80/86, the former arising out of a police-charge-sheet and die latter out of a private complaint, in respect of the same offence are pending before the Court below. All the accused in S.C. 114/88 are arrayed as such in S.C. 80/86 also. The complainant filed a petition before the Court below for clubbing and trying these two cases together. But that petition was dismissed. Hence this revision.

(3.) Sections 210 and 223 Crimial P.C., relate to trial of cases together and they, to the extent relevant, read: