(1.) This Criminal Appeal is filed by the Appellant/Accused aggrieved by the conviction recorded by the Special Judge for Trial of Offences under SCs and STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge, Secunderabad, in Spl.S.C.No.1 of 2010, dtd. 28/7/2010, convicting the accused for the offence punishable under Sec. 3 (i) (x) of the SCs and STs (POA) Act, and sentence of rigorous imprisonment for a period of six months and a fine of Rs.1,000.00.
(2.) Heard and perused the record.
(3.) Briefly, the case of the prosecution is that the defacto complainant-PW1 purchased Acs.11.18 guntas of land from one Abdul Salam Sharfan. There was a title dispute and PW1 came to know that the appellant was having GPA to the said land, so, PW1 approached him. PW1 and the accused entered into an oral understanding and accused had to cooperate for settlement of the said dispute. PW1 promised to pay Rs.50.00 lakhs. In the process of settlement, the appellant/accused and PW1 sold the entire land to one Janardhan Reddy for Rs.13.00 crores. There were 124 investors in the transaction. PW1 was looking after all the issues as he was a major shareholder. The appellant/accused has created hurdles in the matter being resolved peacefully, for the said reason on 9/5/2008 at about 9.00 AM., PW1-defacto complainant along with others went to the house of the appellant. On seeking them the appellant was angry and PW1 asked some MRPS leaders (Madiga Reservation Porata Samithi) to go out and remaining persons who are PW3, PW4 and PW5, entered into hall of the appellant's house and sat there. On seeking them, the appellant/accused got angry and abused PW1 as 'Madiga Lanjakoda Rowdilini Theeskuntava, Ninu teesayadam Antha Panikadu'