TALARI NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal by the appellant-convict is directed against judgment and order dtd. 4/2/2025 of the High Court for the State of Telangana at Hyderabad, in Criminal Appeal No. 1111 of 2017. Thereby, the High Court confirmed the conviction and sentence against the appellant recorded by learned Special Sessions Judge for Trial of Offences Under SC/ST (Prevention of Atrocities) Act-cumCriminal VII Additional District & Sessions Judge, Ranga Reddy District at L.B. Nagar in SC/ST S.C. No.51 of 2014 and held the appellant guilty of commission of offences under Ss. 302 and 323 of the Indian Penal Code, 1860 [Hereinafter, "IPC"] and under Ss. 3(2)(v) and 3(1)(x) of The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 [Hereinafter, "SC/ST Act"].

(3.) The prosecution case was inter alia that on 12/5/2013 at around 8:30 in the morning, the deceased named Shiva Shankar, along with his friend Narendar-PW3 was passing nearby the house of the appellant. Noticing them, the appellant questioned about Shiva Shankar's returning to the village. It was stated that earlier on 14/2/2013, deceased Shiva Shankar had eloped with appellant's younger sister aged 18 years. They both, however, returned to the village on the very next day. It was stated that in view of the said incident of elopement, a Panchayat was held in the village and that it was decided in the Panchayat that deceased Shiva Shankar would go out of the village Ogipur, and the girl would stay at her parental house. In that view, Shiva Shankar went to stay at Ekmai Village of Basheerabad Mandal to start living with his maternal uncles-PW2 and another.