VOMMI CHAKRAM Vs. STATE OF A P

JUDGEMENT

(1.) This revision case is filed by the accused in S.C.No.305 of 2004 on the file of the Assistant Sessions Judge, Pithapuram.

(2.) The revision petitioner was impieaded as A. 12 in the above case in pursuance of an order dated 23-6-2005 passed in Criminal Misc. Petition No. 12 of 2005 filed by the State represented by the Inspector of Police, Gollaprolu P.S. under Section 319 Cr.P.C.. The revision petitioner being aggrieved by his impleadment as A. 12 in the above case preferred this revision challenging the same.

(3.) The facts leading to the impleadment of the revision petitioner in S.C.No.305 of 2004 are as follows: