MACCHA JYOTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.59 of 2021 at Mylavaram Police Station, YSR Kadapa District, for offences under Ss. 409, 467, 468 and 477(a) r/w. 34 of Indian Penal Code.

(2.) The allegations in the complaint are that the 1st accused, who was the then Tahsildar of Mylavaram Mandal had illegally and unauthorizedly made changes in Web-land revenue records where by Government lands in various villages had been shown as patta lands in the names of various persons and their source of title was shown as inheritance. The petitioner herein, was an outsourcing employee, who was working as a computer operator in the office of the Tahsildar. She was shown as the 2nd accused on the allegation that she had assisted the 1st accused in carrying out these unauthorized and illegal changes in the revenue entries.

(3.) The petitioner has approached this Court by way of the present Criminal Petition for quashing the said complaint against her on the ground that the she was only an outsourcing computer operator, who had carried out the instructions of 1st accused, who was the Tahsildar of the Mandal and she had only followed the instructions given to her.