BEPER GHOUSIA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been filed by the Appellants/Accused Nos.8 and 14 seeking to set aside the Order dtd. 30/5/2025 passed in Crl.M.P.No.298 of 2025 on the file of the Court of the Special Judge for trial of cases under SCs and STs (PoA) Act-cum-VI Additional Sessions Judge, Kurnool and to release them on bail.

(2.) Case of the prosecution, in brief, is that, on 27/4/2025 at 14.00 hours near Railway under bridge, Guntakal road, Chippagiri Mandal, the followers of Vykunta Prasad, Vykunta Mallikarjuna, Arikeri Mallesh @ Mallaiah and Konda Ramanji in furtherance of their common intention and abetment, dashed the vehicle of the de facto complainant with a Tipper Lorry bearing No.AP 03 Y 1899 and attacked with hunting sickles and iron road and hacked the father of the de facto complainant on his head, due to which he died and they also beat the defacto complainant and one Govindu due to which, they sustained bleeding injuries.

(3.) Heard Sri P.Narasimhulu, learned counsel for the Appellants/Accused Nos.8 and 14 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for State.