GUNTUKU VIJAY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) IN this petition filed under Section 407 Cr.P.C., the petitioner/accused seeks to transfer Sessions Case No. 432 of 2013 from the Court of VI Additional District and Sessions Judge, Siddipet wherein the trial is under way to the Court of Principal District Judge, at Sangareddy, Medak District.

(2.) THE petitioner/accused is facing the charge under Sec.302 I.P.C. on the accusation that suspecting the fidelity of his wife Rajitha he killed her by inflicting injuries with an axe. The case is undergoing trial before the learned VI Additional District and Sessions Judge, Siddipet and PW.1 was examined. At this stage, the petitioner filed the present transfer application mainly casting aspersions on the attitude of the learned Presiding Officer which according to the petitioner/accused is biased towards him. In this context, he narrated certain instances in his transfer application. Precisely they are:

(3.) LEARNED Public Prosecutor opposed the transfer application.