VADDE VEERESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure by the Accused Nos.23 and 41 in Sessions Case No.63 of 2009 on the file of the II Additional Sessions Judge, Kurnool at Adoni to direct the learned Additional Sessions Judge to proceed with the trial without conducting de nova trial and dispose of the case.

(2.) I have heard Sri T.Pradyumna Kumar Reddy, learned counsel appearing for the petitioners, Sri O.Kailashnath Reddy, Sri M.Prabhakar Reddy, Sri V.Ramanjaneyulu and the learned Public Prosecutor representing the State.

(3.) The brief facts leading to filing of the present petition are the following: