BOYA KOTHI LAKSHMANNA Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal revision case is filed under Sections 397 and 401 of Cr.P.C. to set aside the order passed by the II Additional Sessions Judge, Kurnool at Adoni in Crl.M.P.No.55 of 2013 in S.C.No.63 of 2009, dated 25.07.2013 and to direct the Presiding Officer to visit the scene of offence for the purpose of better appreciation of evidence in this case.

(2.) I have heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor representing the State.

(3.) The petitioners are the accused Nos.13 and 16 in S.C.No.63 of 2009. In the course of trial for the offences under Sections 147, 148, 324, 326, 307, 302 r/w 149 of IPC, Sections 3, 4, and 6 of Explosive Substances Act and Section 25(1-B)(b) and 27 of Arms Act. They filed a petition before the II Additional Sessions Judge, Kurnool at Adoni who is trying the said case to appoint an advocate-commissioner to visit the scene of offence with the help of police and to locate the scene of offence and to prepare fresh report of scene of offence and to submit the same to the Court as early as possible.