POLARAPU CHANDRA Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 CrPC is filed by the petitioner/A3 with a prayer to quash the proceedings in P.R.C.No.6 of 2013 on the file of the Court of Judicial Magistrate of I Class, Nandalur, registered for the offences punishable under Ss. 324, 427 and 506 r/w 34 IPC.

(2.) Heard Sri V. Roopesh Kumar Reddy, learned counsel appearing for the petitioner and the learned Assistant Public Prosecutor appearing for the 1st respondent-State.

(3.) Facts, in brief, are that LW1-Polavarapu Sujatha, is a resident of Venkata Narayana Palli village and she is the injured and complainant and LW2-Polarapu Beula is the daughter of LW1. On 29/12/2009 at 8 pm, all the accused/A1 to A6, with a common intention and ulterior motive abused the complainant. A6 supplied hot water and gave to A5; A5 poured on the complainant the hot water, which fell on LW2. All the accused went up the house of LW1 and hurled stones resulting in injuries to LWs 1 & 2, besides damage to the doors and windows belonging to LW1. LWs 1 and 2 were admitted in the Government Hospital, Rajampet. LW6- J.Subbarayudu, HC 1531 of Rajampet Urban Police Station, recorded the statement of LW1 and forwarded the same to LW7- T.V.B.Subramanyam, Sub Inspector of Police, Penagalur, on the point of jurisdiction, who registered the case in Crime No.74 of 2009 for the offences punishable under Ss. 324, 427 and 506 read with 34 IPC. LW5-Bala Kondrayudu, Civil Assistant Surgeon, Medical Officer, Rajampet, treated the injured/LWs 1 & 2 and opined that the injuries found on LWs 1 & 2 are simple in nature. During the course of investigation, on 2/1/2010, at 9 am, LW7 arrested A1 to A6 at the house of A2 at Venkatanarayanapalli village and sent them for remand. Thus, charge sheet came to be filed against all the accused for the above offences.