MULLAPUDI AMARALINGESWARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two transfer petitions are filed to transfer a Sessions Case No. 107/89 on the file of the Assistant Sessions Judge, Mahboobnagar to any other competent court in Hyderabad. It is alleged that one lady by name M. Saraswatbi and her r.ix months old child died under suspicious circumstances and the police have registered a case under Section 306 and 498-A IPC on the complaint given by the brothers of the deceased-lady. The case was committed to sessions court and is now pending trial before the Assistant Sessions Judge, Mahaboobnagar.

(2.) Tr Crl P No. 1966/89 is filed by three petitioners. The 1st petitioner is the mother of the deceased-lady. The 2nd petitioner is her sister and the 3rd petitioner is the husband of the 2nd petitioner. Out of them the 3rd pstitioncr Sri K. Pala Sudhakara Rao is cited as a prosecution witness in the said case. The others are not shown as witnesses.

(3.) Tr. Crl. P No. 2997/89 is filed by the Legal Aid and Education Society for Women represented by its President. It is stated that it is an organisation looking after the welfare of the women and it has conducted certain enquiries regarding the death of this lady Saraswathi on the complaint given by her mother.