KUPPARAJU Vs. STATE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(2.) The petitioners are arraigned as accused Nos.1, 2 and 4 in Crime No.29/2020 of Adugodi Police Station. The case was registered on the complaint lodged by one Kenny s/o Krishna. Initially case was registered for the offences punishable under Section 341 , 324 read with Section 149 of IPC against accused Nos.1 to 5. After recording further statement of the complainant on 10.02.2020 the offences were altered to Sections 143 , 147 , 148 , 341 , 307 , 324 , 354 , 504 read with Section 149 of IPC and Section 75 of J.J.Act 2015.

(3.) The gist of the complaint is that the complainant was working as a plumber. His son had married a girl by name Amuda and it was a love marriage. The said girl was none other than the niece of accused No.2. In this connection accused No.1, brother in law of Amuda was frequently quarrelling with the complainant. On 09.02.2020 at about 8.00 p.m. the accused persons are said to have barged into the shop of complainant and assaulted him with cricket stump on his head etc., and caused bleeding injuries.