SEEKILI HARI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-2 in connection with Crime No.56 of 2021 registered by Gangavaram Police Station, Gangavaram for the offences punishable under Sections 304-II, 308 IPC and under Section 25 (1B) and under Section 27 of Arms Act, Section 4 and 5 of Explosive Substances Act and under Section 20 (1) ( C) of A.P. Forest Act.

(2.) Heard Ms.Parnineeta, learned counsel for the petitioner and the learned Public Prosecutor for the respondent-State.

(3.) The case of prosecution is that on 06.4.2021 at about 2.30 p.m., all the accused including the petitioner (A2) and the deceased by name G. Sravan Kumar went to Peddinayani Kunta situated at Eastern side forest area near Chinnamanayanipalle Village for hunting animals with a country made gun, having knowledge that their act may endanger human life and animals. While so, the country made gun was fired accidentally, as a result the deceased sustained gunshot injury, by which act, the gun powder and the pellets went through the neck of the deceased from left side to right side of the ear, as a result, he died on the spot and the petitioner herein also sustained bleeding injury to his right thigh due to the said gunshot and that he was shifted to Area Hospital, Palamaner for treatment. Basing on the report given by the father of the deceased, a case was registered in Cr.No.56 of 2021 for the above said offences.