CHAGALAMARRI SUBBAIAH Vs. STATE

JUDGEMENT

(1.) This Revision Case has been filed by A-1 to A-3 against the Judgment, dated 22- 03-2004 in Crl.A.No.24 of 2001 passed by the II Additional Sessions Judge, Kadapa at Proddatur, whereby the Appeal filed by the petitioners was dismissed confirming the conviction and sentence passed by the I Additional Judicial First Class Magistrate in C.C.No.108 of 2000, dated 25-01-2001.

(2.) Originally the case was filed against A-1 to A-6. A-1 and A-3 were convicted for the offence under Section 324 of IPC and sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs.500/-, in default to suffer simple imprisonment for a period of one month. A-2 was convicted for the offence under Section 324 of IPC and sentenced to undergo simple imprisonment for a period of three months. A-2 was also convicted for the offence under Section 326 of IPC and sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.1,000/-, in default to suffer simple imprisonment for a period of one month. A-4 to A-6 were found not guilty and they were acquitted of the charges framed against them.

(3.) A-1 is the father of A-2 and husband of A-6. A-3 is the father of A-4 and husband of A-5. A-1 raised a dispute with Palam Subbanna (PW-1) claiming a right in the rastha site located in front of the house of PW-1.