KANTEPUDI NAGESWAR RAO Vs. THOTAMALLA SUVARNA VIJAYA KUMARI

JUDGEMENT

(1.) This Criminal Revision Case is filed questioning the Order dtd. 22/3/2021 in Crl.M.P.No.2749 of 2017 in C.C.No.405 of 2017 passed by the learned III Additional Junior Civil Judge, Khammam.

(2.) Heard Sri.C.Sharan Reddy, learned Counsel for the petitioners, Sri.Shaik Madar, learned Counsel appearing for the first respondent and Sri.Khaja Vizarath Ali, learned Assistant Public Prosecutor for the second respondent/State.

(3.) The petitioners herein are accused No.2 and 3 in C.C.No.405 of 2017 and the offences alleged against the petitioners are under Ss. 420, 447, 420 r/w. 34 of Indian Penal Code.