NARAPUREDDIGARI NARAYANAREDDI Vs. STATE

JUDGEMENT

(1.) This is a petition filed against the order of committal made by the learned District Magistrate, Nandyal, as against the order of discharge made by the Sub Magistrate of Cuddapah in P. R. C. No. 2 of 1951.

(2.) The short facts are: There is a bitter faction in the village of Bidinemacherla in Pulivendla Taluk between two parties headed by P. W. 1 and accused 1. There have been several criminal cases between them and security proceedings were launched against both the parties. On 17-3-1950 the security case stood posted before the Sub Divisional Magistrate of Jammalamadugu at Pulivendla Camp.

(3.) The case for the prosecution is that accused 1 and his partisans deliberately absented themselves from this hearing and that while the opposite party was at the camp, formed themselves into an unlawful assembly numbering about 100 and armed at about 8 A.M. and that they trespassed into the house of prosecution witnesses 1 to 4 and caused damage to, the property and caused hurt to prosecution witnesses by stone pelting.