G. AJAY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/Accused No's.1 to 7 in Crime No.47 of 2021 of R.C.Puram P.S., Chittoor District, registered for the offences under Sections 353, 341 read with 34 IPC.

(2.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.

(3.) It is the case of the prosecution that on 26.02.2021 while the defacto-complainant was doing sentry duty some persons belonging to Kammakandriga came to the Station and stated that Annantha Naidu and some others attacked on them. When the complainant asked them to lodge a report, they refused to do so and conducted Dharna with a demand to call the above said persons. Basing on the report given by the defacto-complainant a crime was registered against the petitioners for the offences punishable under Sections 353, 341 read with 34 IPC.