MESTHRI ANANDAPPA ANANDAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 seeking regular bail to the petitioners/A-7 and A-8 in connection with Crime No.113 of 2021 of Ramakuppam Police Station, Chittoor District, for the offences punishable under Sections 450, 354, 324, 323 r/w 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that on 02-06-2021 the petitioners along with other accused criminally trespassed into the house of complainant with intent to kill her husband by using deadly weapons like iron rods, bamboo sticks and knives, when the accused tried to hack husband of complainant Prasad with knife, the complainant intervened to rescue her husband, at that time A-1 to A-5 outraged her modesty by caught hold of her tuft and tried to remove her clothes and also abused her in filthy language. Basing on the report of complainant, police registered the present crime and sent accused to judicial custody.

(3.) Heard Sri K.Srinivas, learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent-State.