D VIJAY KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) SINCE both these Revisions in crl. R. C. No. 1307 of 2005 and Crl. R. C. No. 1351 of 2005 are directed against the orders both dated 19. 07. 2005 in Crl. M. P. Nos. 116and 115 of 2005 respectively and arise out of the same s. C. No. 690 of 2004 on the file of the V Additional metropolitan Sessions Judge, Mahila Court, hyderabad, they are being disposed of by this common order.

(2.) THE petitioner in Crl. R. C. No. 1307 of 2005 is A-1 and the petitioner in crl. R. C. No. 1351 of 2005 is A-3. The petitioners will be referred as A1 and A3 hereinafter. A1 and A3 filed petitions in Crl. M. P. Nos. 116 and 115 of 2005, under Section 227 Cr. P. C praying to discharge them for the offences punishable under Sections 306 and 506 IPC respectively. The learned V Additional Metropolitan Sessions judge, Manila Court, Hyderabad, by separate orders dated 19. 07. 2005 in S. C. No. 690 of 2004 dismissed those petitions. Aggrieved by the same, they have preferred these revisions.

(3.) THE brief facts of the case are as follows: the deceased Smt. Sangeetha Sharma, aged about 33 years, was a practising Advocate in A. P. High Court, Hyderabad. She was married to one Pramod Kumar Sharma of akola (Maharashtra) in the year 1982 and was blessed with a son Nitesh Sharma, who was aged about 14 years by the date of the unfortunate incident. It appears that differences arose between the deceased and her husband and she had obtained divorce from herhusband through the Family Court, Secunderabad in the year 1988 and she was staying with her parents along with her son. The father of the deceased by name Bhiharilal Sharma is working as General Manager in Alluminium india, Secunderabad. His son Sunil is doing business at Bangalore. Master Nitesh Sharma was studying 10th class during relevant period. The deceased, after completion of LLM Course, started practise as junior Advocate initially in the office of Sri Challa Kodandaram. Subsequently she joined the office of A-1. A-2 and A-3 were also working as juniors under A-1. The deceased worked as junior advocate in the office of A-1 from 23-06-1999 to 22-12-1999. The deceased wasalso owning a flat bearing No. 304, Gandham Plaza apartments, Chinna Thokatta, New bowenapally, Secunderabad.