N MOHAN REDDY Vs. P MAHENDER REDDY

JUDGEMENT

(1.) A private complaint was filed otherwise than on a police report before the Magistrate for the offence punishable under Section 420 IPC. PWs.1 to 3 were examined on behalf of the prosecution before framing the charges. At that juncture, the petitioner/accused filed on application under Section 244 Cr.PC seeking permission to cross-examine PWs.1 to 3. The lower Court declined to grant permission on the ground that the petitioner/accused has no right to cross-examine the witnesses before framing the charge.

(2.) Hence, the Revision.

(3.) Mr. Rajamalla Reddy, appearing for the petitioner/accused submitted that the order of the lower Court is erroneous. When the prosecution witnesses are examined and when the accused requests that he be given the opportunity to cross- examine them, such a permission should have been given by the Court below.