SUGALI SANKARAMMA Vs. VANNA VENKATESWARLU

JUDGEMENT

(1.) THE State has preferred the appeal against the judgment rendered in Sessions Case No. 91 of 1994 by the Assistant Sessions Judge, atmakur, dated 10-4-1997, acquitting all the accused. The de facto complainant, P. W. 1 Sugali Sankaramma, preferred revision against the judgment of the acquittal after obtaining leave. Both the cases are being disposed of together.

(2.) A brief resume of background of facts is as follows : on 29-6-1993 at about 5. 00 p. m. , P. W. 1 Sugali Sankaramma went to fetch water from the public tap in front of Sri Eswara temple and was waiting for her turn. She put her vessel under the tap to fetch water and in the mean time, A-1 kept his vessel by keeping the vessel of the P. W. 1 aside, for which she objected and removed the vessel. Then A-1 abusing her in filthy language dragged her saree and saying as to who would come to her rescue, picked up cartpeg from nearby cart and beat on her right hip and right thigh and while warding off the blows, she received injuries on her both wrists and in the mean time A-1 to A-7 formed into an unlawful assembly with the common object to assault and outrage the modesty of p. W. 1, A-2 to A-7 joined A-1 armed with 'mullu Karras'. A-1, a-2 and A-4 questioning the audacity of the de facto-complainant, abused her and dragged her saree and A-2 be at on her right shoulder with stick, A-4 dragged her saree and in the process caused injuries on her left leg and she fell down. Then A-3 to A-7 beat one blow each with stick on her right fore arm, right thigh, left leg and on her neck and also beat her with hands and legs and in the mean time Sugali nageswara Naik, Sugali Nagamma and some others witnessed the incident and they rescued her. On the strength of a report given by her. Station House Officer, pamulapadu Police Station registered Crime No. 11 of 1993 and charge sheeted the accused for the offence under Sections 147, 148, 324 and 354 read with 149, IPC.

(3.) THE charges under Sections 147, 148 and 324, IPC against A-1 to a-7, under Section 354, IPC against A-1, A-2 and A-4 and under section 354 read with Section 149, IPC against A-3, A-5 to A-7, were framed and explained to them in Telugu to which they pleaded not guilty for the offence.