CODE OF THE CRIMINAL PROCEDURE Vs. UNKNOWN

JUDGEMENT

(1.) The Criminal Petition is filed under Ss. 437 and 439 of Code of the Criminal Procedure, 1973 (for short "Cr.P.C.") seeking regular bail to the petitioner/A1 in connection with S.C.No.110 of 2016 on the file of IX Additional District and Sessions Judge, Chittoor arising out of Crime No.130 of 2015 of Chittoor I Town Police Station, Chittoor District registered for the offences punishable under Ss. 147, 148, 302, 307, 324, 120(B) read with 149, 212, 216 and 201 of the Indian Penal Code, 1860 (for short "IPC") and Ss. 25(1B), 25(1AAA) and 27 of the Indian Arms Act, 1959 (for short the "Arms Act").

(2.) I.A.No.1 of 2021 is filed by K.Kishore (LW2) styling himself as victim and cousin of deceased No.1, to permit him to assist learned Assistant Public Prosecutor through his counsel.

(3.) The case of the prosecution is that in furtherance of previous enmity between A1 and deceased No.2 i.e. Katari Mohan, on 17/11/2015, A1 to A8 assembled in the office premises of A1 and in pursuance of their plan A6 received information over phone about the presence of deceased Nos.1 and 2 in the Mayor"s chamber, Municipal Corporation, Chittoor through LW36 who was specially employed to pass on the information about movement of deceased Nos.1 and 2. On receipt of said information A1 and A2 wore burkas, carried with a hand bag and sticks handle bag containing vegetables and curry leaves. A1 to A5 entered into Mayor"s chamber, fired deceased No.1 and hacked deceased No.2 who died while undergoing treatment. Basing on the same above crime is registered and numbered as S.C.110 of 2016.