S VENKATA LAKSHMAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor representing the State.

(2.) Earlier to the present report, the petitioner gave a report to the police which reads as follows:- The marriage of the petitioner's daughter was performed on 3- 11-2012. There is a custom in the village, according to which, the persons belonging to Madiga community used to beat the drums at the time of marriage on receiving some amount from the bride's parents. The petitioner purchased four drums and gave them to Madiga people for the purpose of beating them at the time of marriage of her daughter and she also gave some amount to them. But, the Madiga people namely (1) Gangaraju, (2) Madiga Peddanna, (3) Madiga Venkatappa and (4) Madiga Chinna Naganna, did not beat the drums as per the custom.

(3.) According to the petitioner, they insulted her family members at the time of her daughter's marriage at the instance of their opponents in the village.