SYED ZAKI HUSSAIIN RAZVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused No.1 to set aside the order dtd. 6/7/2024 passed in Crl.R.P. No.121 of 2023 by the Additional Sessions Judge for the Trial of Communal Offences-Cum-VII Additional Sessions JudgeCum-XXI Additional Chief Judge, Hyderabad (for short 'the First Appellate Court').

(2.) The brief facts of the case are that although the petitioner raised objections for marking of Exs.P.17 and 18 while examining PW.1, the trial Court overruled the objections and marked the Exs.P.17 and P.18 in C.C.No.199 of 2018. Dissatisfied with the same, the petitioner filed Crl.R.P. No.121 of 2023 before the First Appellate Court and the same was dismissed on 6/7/2024. Hence, the present Criminal Petition.

(3.) Heard Sri Y.Koteswara Rao, learned counsel for the petitioner and Sri Arun Kumar Doddla, learned Additional Public Prosecutor for respondent No.1-State.