G.VENKATESWAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal is filed challenging the judgment dtd. 25/4/2017 passed in S.C.No.286 of 2016 on the file of IX Additional District and Sessions Judge, Wanaparthy, by which, the accused/appellant was convicted for the offence under Sec. 323 of IPC and sentenced to undergo simple imprisonment for a period of Six months and to pay a fine of Rs.1,000.00, in default of payment of fine, to undergo further simple imprisonment for a period of one month.

(2.) Heard learned counsel for the appellant as well as Sri S. Ganesh, learned Assistant Public Prosecutor appearing for the State.

(3.) PW-1 has made a report to the Station House Officer, Kothakota Police Station alleging that he was having land in the outskirts of the village and that on 31/12/2015 at about 11.30 a.m., the accused high-handedly ploughed the said land. After coming to know of it, PW-1 went to the land along with his junior paternal uncle by name Madhusudhan Reddy and questioned the high-handedness of the accused. But the accused/appellant, with an intention to kill them, took a stick and beat them on their heads, which caused bleeding injuries. The complaint/Ex.P-1 further disclose that one Chukka Naganna and Boggu Chandraiah witnessed the incident.