TENUGU RAMULU Vs. MANIK REDDY

JUDGEMENT

(1.) The Sub-Divisional Magistrate, Sangareddy, passed final orders under Section 145 Crl. P. C. in Case No. B4/Cr.8/1978 on the file of his come declaring the possession of the land in dispute in favour of the first party. The second party, whose claim for possession was rejected preferred a revision before the Sessions Court, Medak at Sangareddy, in Cri. R. P. No. 8 of 1980 and the learned Additional Sessions Judge dismissed the same. The Second party thereupon came to this Court with this petition under Section 482 Cr.P.C.

(2.) It is contended on behalf of the petitioners that the case in question is governed by the procedure prescribed under the Code of Criminal Procedure, 1973 and that, in so far as the Sub-Divisional Magistrate followed the procedure under the old Code of 1898, as amended in the year 1955, the order passed by him is illegal and that the same ought not to have been approved by the Sessions Court.

(3.) The learned counsel for the first party contends that, in so far as the petitioners filed a revision before the Sessions Court and the Sessions Judge gave a decision against them, it is not open to them to agitate against the order of the Sessions Judge any further.