GOLLAPROLU SUBRAHMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case came to be filed, under Ss. 397 and 401 R/w. Sec. 482 of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C.) by the petitioner herein, who was the de-facto complainant, challenging the order, dtd. 24/4/2007, passed in Criminal Revision Petition No.32 of 2007 on the file of the Court of III Additional District and Sessions Judge (Fast Track Court), Nellore (for short, 'the learned Additional Sessions Judge'), SPSR Nellore District, with a prayer to set-aside the same.

(2.) The first respondent herein is the State of Andhra Pradesh, represented by the learned Public Prosecutor. Respondent Nos.2 to 4 herein are the revision petitioners in Criminal Revision Petition No.32 of 2007 before the learned Additional Sessions Judge. They were brought on record as Accused Nos.4 to 6 in C.C. No.271 of 2003, as per the orders in Criminal Miscellaneous Petition No.447 of 2006 in C.C. No.271 of 2003, filed by the prosecution before the learned Additional Judicial Magistrate of First Class, Kovur, SPSR Nellore District (for short, 'the learned Magistrate').

(3.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court, for the sake of convenience.