KONATHAM VENKATA RAMA LAKSHMAIAH Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.241 of 2019 pending before the learned Special Judge for speedy trial of offences under Protection of Children from Sexual Offences Act, Vijayawada filed this Criminal Revision Case under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.) alleging that an opportunity be given to the revision petitioner/accused to lead evidence in defence during the trial of S.C.No.241 of 2019.

(2.) Sri Bhanu Prasad Chukkapalli, the learned counsel for revision petitioner submitted arguments.

(3.) Respondent is the State and the learned Assistant Public Prosecutor submitted arguments.