KATHALASABGARI BASHEERUN BASHEERUN BI Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail to the petitioners/A-1 to A-4 in connection with Crime No.128 of 2020 on the file of Khajipeta Police Station, Kadapa District, which was registered for the offences punishable under Sections 302, 307 r/w 34 IPC.

(2.) The complaint reveals that the family of defacto complainant is having Ac.8.50 cents of land in Chemarlapalli village and adjacent to it, the petitioners are having Ac.4.00 cents of land and a dispute took place about 5 years back with regard to neem tree near their houses. On 10.05.2020 when both the families were clearing their respective lands and when the 3rd petitioner tried to cut a tree on the ridge of the complainant's field, the deceased objected stating that it is in his fields and due to which an altercation took place in which, A-1 and A-2 attacked the deceased with sticks and A-3 and A-4 hacked him with knives. It is further alleged that A-3 and A-4 also tried to attack the defacto complainant with sticks, but he escaped and while shifting to the hospital, the deceased died.

(3.) Heard Sri M.Jayaram Reddy, learned counsel for the petitioners and the Public Prosecutor appearing on behalf of respondent / State.