BANDELA DAVEEDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Revisions in Crl. R.C. No. 890 of 2004 and Crl. R.C. No. 898 of 2004 are disposed of through this common order.

(2.) P.W.1 lodged a police report. It was registered as F.I.R. P.W.5 gave another report in respect of the same incident. Curiously, the same Station House Officer who registered F.I.R. on the basis of the report of P.W.1 registered F.I.R. on the strength of the report of P.W.5 also.

(3.) In view of two F.I. Rs, two calendar cases arose in C.C. No. 165 of 1999 and C.C. No. 190 of 1999 on the file of Additional Judicial First Class Magistrate, Narsapur. However, the learned Additional Judicial First Class Magistrate, Narsapur more or less conducted a joint trial recording evidence commonly in both the cases. Conviction was recorded against various accused under various Sections;