THUPAKULA RAMACHANDRA Vs. STATE OF A P

JUDGEMENT

(1.) This is a revision under sections 397 and 401 Cr.P.C. to set aside the order of the Sessions Judge Cuddapah in Crl. M.P.No. 452/85 in Sessions Case No. 80/85 dismissing the application filed under Section 307 Cr.P.C. by the second accused in the case.

(2.) The petitioner along with three others were charged with offences punishable under sections 302, 201 read with Sections 34 IPC, 202, 203 and 218 I.P.C before the Munsif Magistrate, Rayachoti and the learned Magistrate has committed the case to Sessions for trial.

(3.) The case of the prosecution in brief is as follows: A-1 and A-4 are residents of Yerragudi village. A-4 is the Ex. V.M. of the village and A-1 is his son. A-2 is a resident of neighbouring village. A-3 is a resident of another neighbouring village. A-2 and A-3 are associates of A-1. One B. Jamiii who was the wife of Sugali Ramala Naik of Garukunthanda hamlet of K. Yerragudi was murdered on 4-2-1983. One month prior to 4-2-1983 A-1 attempted to molest the deceased. She reported the same to her husband. As A-1 and A-4 are influential people in the village, the husband of the deceased was helpless and advised her to keep quiet.