JALLI SURESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C. ') by the petitioners-Accused to quash the impugned order dtd. 28/12/2022 in Crl.M.P.No.217 of 2022 in S.C.No.85 of 2018 passed by the learned I Additional District and Sessions Judge, Yadadri-Bhuvanagiri District, and consequently to pass an appropriate order by allowing the petition filed under Sec. 233(1) and (3) of Cr.P.C. enabling the petitioners to lead defence evidence.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The petitioners - accused are facing trial for the offences under Ss. 498-A, 302 alternatively 304-B read with 109 of Indian Penal Code (for short 'IPC ') and Ss. 3 and 4 of Dowry Prohibition Act (for short 'D.P. Act ').