T V SARMA Vs. A NAGA KOTESWARA RAO

JUDGEMENT

(1.) Crl. .R.C.No. 162/1979 is directed against the order passed by the Additional Sessions Judge, Ongole in Crl.M.P.No. 43/1979 in Sessions Case No. 8/1976.

(2.) Crl. R.C.No. 190/1979 is directed against the order passed by the Additional Sessions Judge, Hyderabad cum-Metropolitan Sessions Judge. Hyderabad in Crl.M.P.No. 37/1979 in Sessions Case No. 5/1979

(3.) In both the cases, the same question of law has arisen and hence they can be disposed of by one common judgment.