BHUKYA BALAJI Vs. BHUKYA PADMAVATHI

JUDGEMENT

(1.) Since both these revisions arise out of the order dtd. 20/1/2017 passed in Crl.M.P.No.226 of 2016 in Crl.A.No.158 of 2015 on the file of the Court of the Special Judge for S.C & S.T (PoA) Act-cum-V Additional District & Sessions Judge, Medak at Sangareddy; and since the parties to these proceedings are one and the same, I deem it appropriate to dispose of these two revisions by this common order.

(2.) For the sake of convenience, parties to this proceeding will be referred to as were arrayed in Crl.R.C.No.520 of 2017.

(3.) The factual context depicts that on the complaint lodged by the first respondent herein, the petitioner was tried for an offence punishable under Sec. 498-A of IPC before the learned Judicial First Class Magistrate (Spl. Court for Proh.& Excise offences) at Sangareddy in C.C.No.117 of 2011 wherein the first respondent was examined as P.W.1. After full-fledged trial, the said calendar case ended in acquittal by judgment dtd. 29/1/2013. Aggrieved thereby, the first respondent herein preferred Criminal Appeal No.158 of 2015 on the file of the Court of the Special Judge for S.C & S.T (PoA) Act-cum-V Additional District & Sessions Judge, Medak at Sangareddy. Pending appeal, the first respondent filed Crl.M.P.No.226 of 2016 under Sec. 391 Cr.P.C. praying the appellate Court to permit her to lead additional evidence in view of the treacherous conduct of the investigating officer who had shown partisan of attitude and conducted a perfunctory investigation besides declining to give evidence before the Court leading to unjust acquittal of the petitioner herein for the offence under Sec. 498-A of IPC in C.C.No.117 of 2011.