SOMULA SATHYAVATHI Vs. STATE OF A.P.

JUDGEMENT

(1.) The petition is filed challenging the order passed in Crl.RP.No.43 of 2019 in CRLMP.No.1533 of 2017 in CC.No.13 of 2015 passed by the learned II Additional District and Sessions, Kadapa at Proddutur.

(2.) The petitioners were arraigned as Accused Nos.4 to 6 in CC.No.13 of 2015 on the file of II Additional Judicial First Class Magistrate, Proddutur. The prosecution has filed petition under Sec. 319 Cr.P.C., and sought to add respondents 4 to 7 therein to the array of accused. The learned Magistrate vide order dtd. 11/7/2018 partly allowed the petition filed by the prosecution and held that petitioners 4 to 6 are added as Accused Nos.4 to 6 as prima facie allegation is made out by the defacto complainant.

(3.) Aggrieved by this order, the petitioners filed Criminal Revision Petition before the learned II Additional District and Sessions Judge, Kadapa at Proddutur. The learned Sessions Judge had dismissed the Revision Petition filed by the petitioners primarily on the ground that PW.1 in her statement under Sec. 161 Cr.P.C., has disclosed the involvement of the petitioners in the commission of offence. As such, dismissed the petition filed by the petitioners.