MAMIDI APPARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Y. Vivekananda Swamy, the learned Counsel representing appellant-accused and the learned Additional Public Prosecutor.

(2.) The appellant-accused had preferred the present appeal against the judgment dated 10-9-1997 in CC No.20 of 1996 made by the Special Judge under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-cum-I Additional District and Sessions Judge, Krishna, Machilipatnam.

(3.) The appellant-accused belongs to a forward caste and the prosecution had charged him with Sections 353, 323 and 506 Part II IPC and Section 3(l)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. PW-1 is the then Mandal Revenue Officer of Penuganchiprolu. PW-2 is the then Mandal Revenue Inspector of Penuganchiprolu. PW-3 is the then Village Administrative Officer of Penuganchiprolu. PW-4 is the Attender attached to the Mandal Revenue Office, Penuganchiprolu. PW-5 is the village servant of Penuganchiprolu and they are all public servants and Dolu Dasaradhi, Mandal Revenue Officer (PW-1), Y. Raghava Rao, Mandal Revenue Inspector (PW-2) and Mullapati Dasu, Village servant (PW-5) are the members of the Scheduled Castes.