RANGA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed questioning the correctness of the judgment of the III Additional District & Sessions Judge (Fast Track Court), Mahabubnagar at Gadwal in Crl.A.No.118 of 2001 dtd. 27/9/2007, wherein the learned Sessions Judge dismissed the appeal by confirming the judgment of the learned Judicial Magistrate of First Class in CC No.403 of 2000, dtd. 18/8/2001 whereby, the petitioners/accused were convicted and sentenced to undergo one month rigorous imprisonment each for the offence under Sec. 7(1)(d) of the Protection of Civil Rights Act, 1955(for short, 'the Act of 1955').

(2.) The case of the prosecution is that when P.Ws.1 was waiting at Cherlagarlapad bus stage for boarding the bus, both the accused went there on motor bike and picked up quarrel over a dispute regarding electric transformer of their village and abused him in the name of his caste and beat him. P.W.2 was also present and witnessed the altercation and separated them. Ex.P1 complaint was filed on the very same day by PW1, which was registered for the offence under Ss. 323 and 504 of IPC and Sec. 7(1)(d) of the Act of 1955.

(3.) During the course of investigation, it was found that no offence was made out under Sec. 323 of IPC, for which reason, the said provision was deleted and charge sheet was filed under Sec. 504 IPC and Sec. 7(1)(d) of the Act.