BALAKRISHNA REDDY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The batch of criminal appeals is directed against the judgment passed by the learned Special Judge, Special Court for Cases Related to Elected Members of Parliament and Members of Legislative Assembly of Tamil Nadu, Chennai, rendered on 7/1/2019 in S.C.No.505 of 2018.

(2.) On 30/9/1998 between 06.00 p.m, to 08.00 p.m., on the Malur to Hosur Main Road at Sarjapuram Junction Road and near Bagalur Bus Stand, about 150 persons assembled to protest registering of a false case against one Govinda Reddy in Crime No.253 of 1998. The said Govinda Reddy is the first accused in this case.

(3.) It is the specific case of the prosecution that Govinda Reddy, who belongs to a Political Party, along with his followers gathered near Bagalur Bus Stand unlawfully to protest against police. Some of them were carrying weapons with a common object to use force and violence. Pursuant to the common object, they restrained vehicular movement and caused traffic disturbance. When the Inspector of Police requested the crowd to disburse, they refused and started raising slogan. They pelted stones at the Police Officials as well as the vehicles passing through. In the course of the said action, three policemen were sustained grevious injury and few more sustained simple injuries. The Trax jeep of the police department was set at fire and a two wheeler owned by a private person was damaged, besides three public transport buses.