SHAIK MOHAMMED SHABUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are arrayed as accused Nos.1 to 4 in S.C.No.177 of 2017 on the file of the IV Additional Assistant Sessions Judge, Guntur for offences under Ss. 307 & 326 read with 34 of Indian Penal Code.

(2.) The background of the case is as follows: The de facto complainant had filed a complaint before the Pedakakani Police Station of Guntur Urban in Crime No.234 of 2012 against the petitioners herein for an offence under Sec. 307 r/w 34 of Indian Penal Code. The complaint of the de facto complainant was that there were certain disputes relating to a property between the de facto complainant and others during which the petitioners herein are said to have sought to evict the de facto complainant and his wife from the disputed property which was in the possession of the de facto complainant. The further complaint was that after attempting to intimidate the de facto complainant into vacating the house, an attack was carried out on the life of the de facto complainant by the petitioners who had assaulted the de facto complainant by stabbing him with a knife.

(3.) After completion of investigation, the investigating officer had filed a final report under Sec. 173 of Cr.P.C stating that no incident has taken place and that, it was at best a case of self injury caused by the de facto complainant.