SHASHIKUMAR ALIAS CHIKKONNI Vs. STATE BY THYAMAGONDLU

JUDGEMENT

(1.) PETITIONER is accused No.1. He has been charge sheeted for the offences punishable under Sections 120-B, 114, 302 read with Section 149 of IPC in Crime No.65/2011.

(2.) PETITIONER � accused No.1 had love affair with CW-5. In this regard, there used to be quarrel and there was also quarrel in respect of sharing of money collected in connection with some organization. On 29.7.2011, accused No.1 with the assistance of accused Nos.2 and 3 assaulted the deceased with the chopper. Accused No.2 assaulted with the club, as a result of which, the deceased sustained grievous injury and CW-1 � complainant came to the spot and he saw seven persons running from the spot, on the basis of which, he filed a complaint naming seven persons, however, the charge sheet is filed only against three accused.