PONNERI DASI REDDI Vs. STATE

JUDGEMENT

(1.) THIS revision petition is directed against a complaint filed against the petitioner by the Sessions Judge, Chittoor, under Section 479-A, Criminal P. C, for an offence under Section 193, IPC The allegation against the petitioner was that, having stated on oath in his statement under Section 164, Criminal P. C, that he had seen Govindu (the accused in the Sessions Case) running out of the hut where he (the petitioner) found the wife of one Chinnabba lying dead with stab injuries, at the Sessions trial, giving evidence as P. W. 8, he had resiled from that statement and had sworn that he had not seen any one running out of the hut. P. W 8 was the mainstay of the prosecution in that case.

(2.) THE judgment in the Sessions Case was pronounced on 27-9-1957 and the accused therein was acquitted.

(3.) IT would appear that even on 11-9-1957 the Inspector of Police, Puttur, had filed a petition under Section 479-A, Criminal P. C, requesting the Sessions Judge to file a complaint for perjury against the petitioner. The learned Sessions Judge, however, while pronouncing judgment in the Sessions Case, contented himself by saying in the last paragraph of his judgment "that the proceeding (the petition filed by the Inspector) is pending, having been adjourned to another date at the request of the Public Prosecutor. "