SAMMETA DAVID RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been filed by the Appellant/Accused No.1 seeking to set aside the Order dtd. 21/5/2025 passed in Crl.M.P.No.719 of 2025 on the file of the Court of the Special Judge for trial of cases under SCs & STs (PoA) Act-cum-IV Additional Sessions Judge,

(2.) Case of the prosecution, in brief, is that, the mother of the de facto complainant obtained loan from Five Star Finance at Repalle by mortgaging her house about one year ago. Initially she paid the loan amount properly and subsequently, she has committed default. On that, the Accused, who belong to the Finance Company used to come to her house and harass her for repayment of the loan amount. While so, on 8/4/2025 at about 5.30 p.m., Accused came to her house, asked her about the loan amount, abused her, threw the household articles outside and insulted her by abusing her in public, due to which, the mother of the de facto complainant had committed suicide by hanging to the ceiling with a saree in her house and died while undergoing treatment. Based on the complaint lodged by the de facto complainant, a case in Crime No.60 of 2025 on the file of Bhattiprolu Police Station has been registered against the Accused for the offences under Ss. 108 and 329(4) of BNS and Sec. 3(2)(v) of SCs & STs (PoA) Amendment Act, 2015.

(3.) Heard Sri Kunuku Rajasekhar, learned counsel for the Appellant/Accused No.1 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for State.