MADALA SRENIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/proposed accused in Crime No.40 of 2021 of Duttaluru Police Station, SPSR Nellore District, registered for the offences punishable under Sections 353, 506 r/w 34 of I.P.C.

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

(3.) It is the case of the prosecution that the de facto complainant is working as Panchayat Secretary in Kothapet Village Secretariat from 28.11.2019. On 10.03.2021, while the de facto complainant is discharging his duties, at about 01.10 p.m when discussing about the current bills with Ex-Sarpach, Kakarla Chinna Chennaiah, at that time, A1 and his followers came to the Village Secretariat and questioned about the release of funds with regard to the laying of cement roads in the village and asked for resolutions, then the de facto complainant has replied that eight lakhs { funds are not available and only one lakh fund is there and that the resolution will be furnished to that amount. In that connection, A1 and his followers has scolded the de facto complainant in filthy language and threatened that the de facto complainant will be removed from his post.