CHEREDDY VENKATESWARA REDDY Vs. STATE OF A. P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.39 of 2007 on the file of the learned Special Judge for trial of offences under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, Prakasam division, Ongole, is the appellant in the present Criminal Appeal.

(2.) The appellant was tried by the learned Special Judge for the offence punishable under Sec. 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act").

(3.) The substance of the charge is that, the accused, on 4th day of February, 2007, at about 02.00 pm, at the bus stand centre of Podalakuntapalli village, intentionally insulted and abused the de facto complainant namely Kalva Nageswara Rao, Auto Driver, by touching his caste as "ARE MADIGA NA KODUKULAKU IKKADA YEMI PANIRA" and intimidated him with intent to humiliate him, within the public view, thereby committed the offence punishable under Sec. 3(1)(x) of the Act.