DOVARI VENKATARAMAN Vs. STATE OF A P

JUDGEMENT

(1.) PETITIONERS /accused who are facing trial for the charges under Sections 147, 148, 302, 307 r/w 149 IPC having failed to convince the trial Court to make a local inspection under Section 310 Cr.P.C., filed the instant Criminal Petition to set aside the impugned order dated 16.02.2015 in Crl.M.P.No.374 of 2014 in S.C.No.64 of 2010 and direct the learned Special Sessions Judge - cum -X Additional District and Sessions Judge, Krishna at Machilipatnam to make a local inspection of the scene of offence in S.C.No.64 of 2010.

(2.) HEARD .

(3.) THE submission of learned counsel for petitioners is that the scene of offence set up by the prosecution and spoken by PWs.1 and 2 are quite different locations and therefore, for proper appreciation of evidence placed by the prosecution and to note the vital discrepancies in the evidence of prosecution witnesses, it is imperative in the interest of justice for the trial Court to make a local inspection but the trial Court erroneously dismissed the application filed by the petitioners.