PALACHARLA RAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under S. 482, Cr. P.C. to quash the order dated 27-11-2001 in S.C. No. 251 of 2001 on the file of the District and Sessions Judge, East Godawari District.

(2.) The petitioner is accused No. 1 in S.C. No. 251 of 2001. The petitioner along with 3 others are being prosecuted for the offence under S. 307, IPC read with S. 34, IPC. The learned District and Sessions Judge by order dated 27-11-2001 made the following order.

(3.) The docket proceedings of the Court below shows that the prosecution evidence is closed on 23-11-2001 and the accused were examined on 2-11-2001 under S. 313 of the Cr. P.C. and posted the case for arguments on 9-11-2001 which under went adjournments on 9-11-2001, 13-11-2001 and on 16-11-2001 it was adjourned to 23-11-2001. On 23-11-2001 arguments were heard and the matter was posted to 27-11-2001 for judgment. On 27-11-2001 the aforesaid order has been passed stating that X-rays and evidence of radiologist will be useful in deciding the case and accordingly directed to issue summons to the radiologist for giving the evidence and for filing X-rays. Questioning the said order, this Criminal Petition is filed.