SEELAM NAGAMUNI NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the Petitioners / Accused Nos.1 to 4, seeking quashment of the Order dtd. 26/11/2024 in S.C.No.187 of 2019 on the file of the Court of V Additional District and Sessions Judge, Rayachoty.

(2.) The facts, in brief, are that on 15/11/2019 at about 6.30 p.m., while Seelam Srinivasulu Naidu (hereinafter referred to as "the deceased") was guarding his fields from cattle and fencing the same, Accused Nos.1 to 4, who were having prior disputes with P.W.1, the brother of the deceased, came to the spot, picked up a quarrel, whereupon Accused Nos.3 and 4 caught hold of the deceased tightly and Accused No.1 attacked him with a stick on the left side of his head, resulting in severe bleeding injury and causing him to fall unconscious. Accused No.2 also attacked the deceased with another stick on the left side of his ribs causing injuries. The deceased was initially shifted to the Government Hospital, Rayachoty, thereafter to SVIMS, Tirupati, and subsequently to Vellore Medical College Hospital for better treatment. While undergoing treatment, the deceased succumbed to the injuries at Vellore Medical College Hospital, Vellore.

(3.) Heard Sri Shaik Mohammed Ismail, learned counsel for the Petitioners / Accused Nos.1 to 4 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for Respondent No.1 / State.