JAMMULA SUGANAMANI Vs. P. P. OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case under Sec. 397 and 401 of Criminal Procedure Code is filed by a complainant. It questions the correctness of Order dtd. 22/7/2008 of learned Judicial Magistrate of First Class, Srikakulam. Under the said impugned order the learned Magistrate having enquired into complaint filed by the revision petitioner dismissed the same. It is against that dismissal the present revision is filed.

(2.) Respondent No.1 is the State. Respondent Nos.2 to 10 are the accused. Learned counsel on both sides submitted arguments.

(3.) The point that falls for consideration is:-