JANJIRALA VENKULU Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners and two others were tried for the offences under Sections 143 and 353 of IPC in the Court of the Judicial First Class Magistrate, Nalgonda. The trial Court found them guilty of the offence under Section 353 of IPC and sentenced them to undergo RI for four months. They preferred Crl.A.No.24/99 on the file of the Principal Sessions Judge, Nalgonda.The lower appellate Court acquitted A4 and A5 and sustained the conviction against the petitioners herein. The sentence was, however, reduced from four months to two months. Hence, the present Crl.R.C.

(2.) It is the case of the prosecution that the son of the 1st petitioner by name Janjirla Saidulu was studying in the Zilla Parishad High School, Pajjur, where P.Ws.1, 2, 4 to 6 were working as teachers and PW.3 was working as Head Master. It is alleged that on 3-9-1996, PW.3 has beaten P.Ws.8, 10 and 11 and Mr. Saidulu, who are students, on the ground that they were not able to read the lesson properly. Saidulu is said to have gone to his house and informed the 1st petitioner (A1) about the incident. The 1st petitioner came along with petitioners 2, 3 and 2 others (A4 and A5) to the School. A1 has beaten PW3 and when P.Ws. 1 and 2 have gone to rescue PW.3, they were beaten by A3 and A2 respectively. It was further alleged that having entered the school premises,A1 to A5 have closed the gates of the school preventing the victims from going outside.

(3.) On behalf of the prosecution, P.Ws. 1 to 13 were examined and Exs.P1 to P3 were marked. No evidence was adduced for the defence.