DAMBALA SRINIVASU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Revision case is filed under Sections 397 and 401 Cr.P.C by petitioner/A -1 against the order passed on 26.09.2012 in SR No.3830 whereunder the order passed in CC No.303 of 2010 dated 18.07.2012 on the file of the Additional Judicial Magistrate of First Class, Ramachandrapuram, East Godavari District registered for the offences punishable under Sections 417 and 420 IPC.

(2.) HEARD the Learned Counsel for the Petitioner, the Learned Additional Public Prosecutor for the Respondent -State and perused the material placed on record. It is the prosecution through State from the report of the de facto complainant as a police warrant case.

(3.) THE contentions in the grounds of revision filed by petitioner (A -1) among three accused is that the learned Magistrate committed a grave error in receiving the so called letters addressed by A -1 to de facto complainant allegedly dated Nil with covering letter of the de facto complainant that was when handed over by the learned Public Prosecutor while chief examination of PW.1 is in progress and despite the accused resisted the same to be received, the learned Magistrate received the same covered by the impugned order saying that it cannot reject the said documents even the IO did not seize these letters during investigation for the reason if there is correspondence between PW1 and A -1, it is vital piece of evidence to support the prosecution, thereby the letter submitted by PW -1 is permitted.