C. SREENIVASA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Questioning the judgment passed by the learned Additional Sessions Judge, Hindupur, dtd. 31/12/2007 in Crl.A.No.58 of 2007, the petitioner/accused filed the present Criminal Revision Case.

(2.) The case of the prosecution is as follows:- PW.1 was working as a Medical Officer in Government General Hospital, Hindupur. He is also running a private clinic. While so, on 2/11/2004 at about 1.00 P.M one Kuruba Eswaramma came to the clinic of Pw.1 as she was suffering with pain at her left thigh as she fell down when she was kicked by a she-buffalo. Pw.1 gave treatment to her. On 3/11/2004 Pw.1 went to his duty in GGH, Hindupur. While Pw.1 was on duty, the petitioner, who is the friend to the son of Kuruba Eswaramma, went to the hospital and picked up a quarrel with Pw.1 and abused him in filthy language and caught hold of his shirt and beat him with hands and legs. Thereafter, Pw.1 gave a report to the police, who in turn registered a case in Cr.No.135 of 2004 under Sec. 353 IPC. After completion of investigation, the police filed charge sheet.

(3.) The case was numbered as CC.No.197 of 2005 on the file of the Court of Judicial Magistrate of First Class, Hindupur. In support of the case of the prosecution, the prosecution examined Pws.1 to 4 and marked Exs.P-1 to P-6. After closure of evidence, the accused was examined under Sec. 313 Cr.P.C., for which he denied.