PUBLIC PROSECUTOR Vs. BATHALA MADHAVA RAO

JUDGEMENT

(1.) (Criminal Appeal under Section 378(3) AND (1) of Crl.P.C. against the Judgment Dated 28.11.2003 in C.C.No.460 of 1997 on the file of the Court of the II Additional Judicial First Class Magistrate, Nellore.) Heard the learned Additional Public Prosecutor.

(2.) This appear is filed as against an order of acquittal dated 28.11.2003 made in C.C.No.460 of 1997 on the file of the II Additional Judicial I Class Magistrate, Nellore. The Inspector of Police, CID, P.C.R. Cell, Nellore, filed charge sheet against the accused for the offences under Sections 420, 182, 197, 198, 465, 468 and 471 IPC and Sections 10 and 11 of A.P. (SCs, STs & BCs) Regulation of Issue of Community Certificates Act, 1993.

(3.) The case of the prosecution is that on the petition sent by one Sulluru Devarajulu to the complainant that the accused belongs to Bestha community and he claimed as Yanadi by caste to get the benefits under ST quota, even though he originally belongs to Bestha by caste, which is a BC group and obtained false caste certificate giving false information to revenue officials and thereby, cheated and Government to get the benefit of ST quota.