DAMPETLA CHENNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure to quash the show-cause notice, dated 08-05-2013, issued by the Sessions Judge, Ananthapur alleging that petitioner gave false evidence in S.C. No. 464 of 2012 and thereby committed an offence punishable under Section 193 IPC. Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor representing the State.

(2.) I have perused the judgment rendered by the Sessions Judge in S.C. No. 464 of 2012 and show-cause notice, dated 08-05-2013, issued to the petitioner. The petitioner is a Village Revenue Officer of Bathalapalli village in Ananthapur District. He was figured as mediator in the charge sheet filed by the Investigating Officer in S.C. No. 464 of 2012 on the file of the Court of District & Sessions Judge, Ananthapur. In the said case, the accused was tried for the offence under Section 302 IPC and was ultimately acquitted by the Sessions Judge, Ananthapur, on the ground that the prosecution failed to establish the guilt of the accused.

(3.) According to the prosecution, the petitioner was present when the police arrested the accused and recorded the confession of the accused, which lead to recovery of gunny bag containing iron pipe and cell phone. The said articles were allegedly seized under the cover of panchanama, which was attested by the petitioner and another.