DILAWAR HUSSAIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal revision case is filed against the order passed by the Metropolitan Sessions Judge, Ranga Reddy District at L.B. Nagar dated 28.3.2013 in Criminal Revision Petition No. 101 of 2012. I have heard the arguments advanced by the learned Counsel appearing for the petitioner/de facto complainant and the learned Additional Public Prosecutor representing respondent No. 1/State and also the learned Counsel appearing for respondents 2 to 9.

(2.) Respondents 2 to 9 are the accused in CC No. 103 of 2011 on the file of the Special Judicial Magistrate of First Class Court-I at Rajendranagar, Ranga Reddy District. They were put up for trial on the allegation of commission of offences punishable under Sections 341, 447, 427 and 506 of I.P.C.

(3.) The facts of the case briefly are that the Government acquired some land of the de facto complainant in Sy. No. 94 in Raidurga Pammekantha Village and to compensate him, the Government allotted land in Sy. No. 91 of Gachibowli vide proceedings of the District Collector No. G2/4333/2008, dated 27.5.2009. According to the prosecution, the respondents/accused trespassed into the land and damaged some property situated therein and threatened the de facto complainant to vacate the land.