BEAGARI PENTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) It appears that a case is pending against the petitioners before the learned trial Court. It was posted for final hearing when an application came to be filed seeking recall of PWs. 1 and 2. The following application was moved before the learned trial Court : -

(3.) The learned trial Court did not find favour with the said application and dismissed the application. Against that, the revision has been filed in this Court.