KATTA RAMAKRISHNA REDDI Vs. KRISHNA REDDY

JUDGEMENT

(1.) Prodduvaka is a village in Kaikalur Taluk of the Krishna District, Kuruganti Appayya Sastri, a resident the village was owner of about 160 acres of land, which by Indian standards is said to be extensive. If he had a large agricultural farm, he had a very large family as well. In addition to his aged mother himself and his wife, he had as many as eight sons and two daughters.

(2.) In the night, when it dawned would be 27th of April 1970, some persons raided his house, trespassed into it looted some belongings of the family and while departing with their booty some of them stabbed him on vital organs of his body, on account of which he very soon thereafter expired.

(3.) The Police allege that this was a crime perpetrated by Naxalites as an item of their programme of robbing the rich and creating confusion in the social fabric of the community by adopting armed revolution against the Government established by law. They are alleged to be followers of Mao-Tse-Tung of China, They arraigned as many as 30 persons as having been responsible for this crime. In addition, it is alleged, four others participated in the raid.