GANDLA PURNACHANDRA RAO Vs. GUMPENAPALLI SULOCHANA

JUDGEMENT

(1.) This Criminal Revision Case is filed questioning the docket order dtd. 21/12/2020 in S.C.No.39/2014, which reads as follows:

(2.) The core question which arises for consideration is whether in the present circumstances, the Court can conduct de novo trial.

(3.) On the basis of complaint of the 1st respondent that the petitioners/accused trespassed into her premises and abused her in the name of her caste, the said complaint was investigated. During the course of investigation, it was found that no such incident as alleged by the complainant had taken place, for which reason, case was referred as 'false'.