MEDIKERI TILAK Vs. STATE OF A P

JUDGEMENT

(1.) A1 to A6 in S.C. No. 305 of 2003 on the file of the Court of III Additional District & Sessions Judge, Ranga Reddy District at LB Nagar preferred this Criminal Appeal aggrieved by the judgment dated 07-01-2004 wherein they were convicted and sentenced to under go rigorous imprisonment for one year for the offence under Section 147 IPC and further sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs. 500/-each, in default, simple imprisonment for three months for the offence under Section 304 Part-II r/w. 149 IPC. Both the sentences were ordered to run concurrently.

(2.) The facts in brief are that on 19-11-2001 at about 07.30 p.m., PW-1 along with other villagers was watching a documentary film on child labour at the Gram Panchayat Office. While so, A1 to A6 arrived there and started quarrelling with PW.1 and tried to attack him. However, PW.3 village kawalakar who happened to be present there intervened and pacified them by sending A.1 to A6 towards kindikeri side. After some time all the accused beat the deceased-Srinivas at the house of Ananthamma in connection with Gram Panchayat elections. PW.1 preferred a complaint with the Yalal Police Station on the same day at about 8.00 p.m. Basing on which, a case in Cr. No. 54 of 2001 was registered by the Station House Officer( PW.9) against all the accused for the offence under Section 302 r/w 34 IPC.

(3.) The learned Judicial Magistrate of First Class, Tandur, Ranga Reddy District committed the case to the Court of Sessions.