KOSANA RANGANAYAKAMMA Vs. PASUPULATI SUBBAMMA

JUDGEMENT

(1.) One K. Ranganayakamma filed a private complaint against four persons alleging that A-4 dragged her by hair, that A-2 fisted her on the back, that as she extricated herself from them and was trying to get into her house, A-1 beat her with a chappal on her left cheek and that A-3 handed over a stick to A-1 for the purpose of beating her. The learned Judicial Second Class Magistrate, Mangalagiri, took the case on his file under Sections 323, 352, 355 and 109 I.P.C. After full trial, he convicted A-1 under Sections 355 and 323 I.P.C., believing the case of the prosecution about beating and sentenced him to pay a fine of Rs. 50.00 and Rs. 30.00 respectively and in default to suffer rigorous imprisonment for one month on each count. He acquitted A-2, A-3 and A-4.

(2.) A-1 filed Crl. Appeal No. 427/64 before the learned Sessions Judge, Guntur. The latter acquitted A-1 together. The complainant filed Crl. R.P.No.25 of 1964 on 28-10-1964 before the learned Sessions Judge for making a reference to this Court against the judgment of the trial Court so far as it related to the acquittal of A-2, A-3 and A-4.

(3.) The learned Sessions Judge, after hearing, ultimately dismissed the revision petition on 5-8-1965 on merits. Thereupon, the complainant filed this petition, Cr. M.P. No. 2036 of 1965, under Section 417(3) Cr.P.C. for special leave to appeal against the acquittal of A-2, A-3 and A-4 by the learned Magistrate.