NAGESHWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Crl. M.P. No. 3218/86: 1. This is an application filed u/s. 482 Cr. P.C. to expunge the remarks made in paras 38, 39, 40 and 42 of the Judgement, dated 17-9-1986 delivered by the II Addl. Metropolitan Sessions Judge, Hyderabad in S.C. No. 130/1985. Crl. M.P. No. 3219/86 :

(2.) This petition is to direct the 2nd respondent not to initiate departmental action, if any, against the petitioner on the basis of the observations made by the learned II Addl. Metropolitan Sessions Judge, Hyderabad in S.C. 130/1985.

(3.) S.C. No. 130/1985 is a Sessions Case tried by the II Addl. Metropolitan Sessions Judge. Hyderabad, who delivered bis Judgment on 17-9-1986. In that case, one Smt. Azmath Begum aged about 20 years and wife of Salh Bin Ahmed alias Akbar, resident of H. No. 6-3-786, Panjagutta, Hyd., received burn injuries on 17-12-1983 in the kitchen room of her house and she was admitted into the Osmania General Hospital on the same day. Immediately after admission of the deceased into the Osmania General Hospital, the petitioner, who happened to be the VI Metropolitan Magistrate, Hyderabad received intimation that he should record the dying declaration of the deceased. He accordingly went to the hospital at 4.30 P.M. having received the intimatioB at 4.15 P.M.