A KUPPU SWAMY REDDY Vs. GUMMADI SANKARA REDDY

JUDGEMENT

(1.) A-1 to A-3 in C.C. No.237 of 2001 on the file of the learned IV Additional Judicial Magistrate of First Class, Chittoor were acquitted of the charges under Sections 447, 427 and 506 of IPC by the said Court by its judgment dated 21-04-2004. Aggrieved by the said acquittal order of the trial Court, the de facto complainant preferred this Criminal Revision Case on the following grounds:

(2.) The learned counsel for the revision petitioner - complainant raised the selfsame grounds as he has raised in the grounds of the revision.

(3.) The facts of the case, in brief, are that on 27-08-2001 at about 7-00 AM, respondent Nos.1 to 3, A-1 to A-3 respectively, armed with axes, saws and bill- hooks went in two jeeps along with the police and they have highhandedly trespassed into the land of the petitioner in Survey No.247/1B situated in Arathala Village and cut down 16 Neem trees, 3 Maddi trees, 6 Tamarind trees and one Red sandal wood tree, worth of Rs.20,000/-. They have also cut down 2 Tamarind trees, 4 Neem trees and one Maddi tree, worth of Rs.5,000/-, situated in Government land in Survey No.246/13. It is further the case of the petitioner that when he objected respondent Nos.1 to 3, they threatened him with dire consequences. Hence, he preferred Ex.P-1 complainant to the police of N.R. Pet who registered a case in Crime No.159 of 2001 against respondent Nos.1 to 3 for the offences under Sections 447, 427 and 506 IPC and laid charge sheet in to the Court against them.