M. SOMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision is filed by the petitioners/accused Nos.1 and 2, challenging the Judgment of the II Additional Sessions Judge, Nalgonda at Suryapet, dtd. 6/4/2018 in Crl.A.No.136 of 2016, confirming the Judgment passed by the Assistant Sessions Judge, Suryapet, in S.C.No.57 of 2015, dtd. 31/8/2016, for the offence under Sec. 307 r/w.34 of the Indian Penal Code.

(2.) Heard both sides.

(3.) The case of the prosecution is that the revision petitioners/A1 and A2 allegedly assaulted PW1. A1 is the agnate of PW1. A2 is the brother-in-law of A1. PWs.2, 3 and 6 are wife, son and mother of PW1, respectively. PW1 and A1 had disputes in respect of a passage at their agricultural lands. On 20/8/2014 at about 6.30 p.m., while PW1 was returning from his agricultural fields along with PW3, the accused came in Indica Car and assaulted on his both legs with rods resulting in fractures. PW1 was shifted to Area Hospital, Suryapet and thereafter to NIMS Hospital, Hyderabad.