POROORI SRIMANNARAYANA RAO Vs. POROORI SUGUNGA KUMARI

JUDGEMENT

(1.) THE present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. questioning the order dated 14.02.2014 passed in Crl.A.No. 615 of 2013 on the file of V Additional Metropolitan Sessions Judge (Mahila Court) at Hyderabad.

(2.) THE facts in issue are as under: The 1 st respondent herein filed D.V.C.No.56 of 2010 on the file of III Metropolitan Magistrate at Hyderabad claiming various reliefs under the Protection of Women from Domestic Violence Act, 2005. During the course of trial, the 1 st respondent wanted to mark a set of five documents through further chief -examination of P.W.1 after reopening her evidence. An objection was raised by the petitioner herein stating that since the documents are not certified copies and as the 1 st respondent was not a party to the said documents, the same cannot be brought on record. By an order dated 29.06.2013, the trial Court rejected the request of the 1 st respondent. Challenging the same, the 1 st respondent filed an appeal before the V Additional Metropolitan Sessions Judge (Mahila Court) at Hyderabad vide Crl.A.No.615 of 2013 which was allowed on 14.02.2014 and the case was remanded back to the trial Court with a direction to mark the documents and to decide its validity and legality while disposing of the main DVC. Questioning the same, the petitioner preferred the present revision.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the 1 st respondent. As seen from the record, the trial Court by its order dated 19.02.2013 passed in Crl.M.P.Nos.714 and 715 of 2012 permitted to receive the following documents filed by the 1 st respondent herein: