DASARI NAGA SESHULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Challenge in the Criminal Appeal No.316 of 2024 is to the order in Crl.M.P.No.246 of 2023 in Sessions Case No.134 of 2018, dtd. 21/8/2023, whereunder the learned Special Sessions Judge for Trial of Offences under SC and ST (POA) Act-cum-XI Additional District Judge, Visakhapatnam ("learned Special Judge" for short) dealing with a petition filed by the present appellants with a prayer to discharge them under Sec. 227 Cr.P.C., dismissed the same.

(2.) Challenge in the Criminal Appeal No.318 of 2024 is to the order in Crl.M.P.No.128 of 2020 in Sessions Case No.134 of 2018, dtd. 21/8/2023, whereunder the learned Special Judge, dealing with a petition filed by the present appellant with a prayer to discharge her under Sec. 227 Cr.P.C., dismissed the same.

(3.) As both the Appeals arose against the common order in the above referred Criminal Miscellaneous Petitions, both the Appeals can be disposed of by way of this common judgment.