LAWS(APH)-2020-12-24

P.ADIMURTHY Vs. STATE OF A. P.

Decided On December 09, 2020
P.Adimurthy Appellant
V/S
State Of A. P. Respondents

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner/A-2 on bail in the event of his arrest in connection with Crime No. 237 of 2020 of Lepakshi Police Station, Anantapur District registered for the offence punishable under Section 307 r/w 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that on 14.07.2020 at about 5.00 p.m, a written complaint was received by the police lodged by one Smt.Kamala stating that she has two sons and one daughter. Her elder son studying Degree First year at Balayesu College, Hindupur. The accused who are the relatives of the complainant stayed at Karnataka State bore grudge due to ill feelings against them and earlier made several attempts to do away their lives. On 14.07.2020 at about 2.00 and 3.00 p.m, her two sons Raghavendra and Simhadri along with Sankariah started in an auto from Lepakshi to Galibi Palli to invite her sister Gangamma who is residing in the village and while travelling, the accused stopped the auto near Galibipalli cross and the accused with an intention to kill the sons of the complainant and brother-in-law attacked them with knives and dangerous weapons and beat them with iron rods which resulted grievous injuries. After the incident, the accused left the scene of offence. She stated in the complaint that the condition of her son is serious. Basing on the same, the present crime is registered.

(3.) Heard Sri Ineni Venkata Prasad, learned counsel for the petitioner/A-2 and learned Public Prosecutor for the respondentState.