SANKABUDDI VENKATESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed aggrieved by the conviction recorded by the Principal Sessions Judge, Bhuvanagiri, in Crl.A.No.01 of 2021, dtd. 4/1/2024 confirming the Judgment dtd. 5/1/2021 passed in S.C.No.121 of 2013 by the Assistant Sessions Judge, Bhongiri.

(2.) Heard learned counsel for the revision petitioners and learned Additional Public Prosecutor for the respondent-State.

(3.) Briefly, the case of the prosecution is that there are long pending disputes in between the family of the complainant and accused persons. There was also a civil suit which was filed vide OS.No.62 of 2010. In the interim applications filed by the said Rachakonda Dharmaiah for demarcation of land, on 31/8/2012, the complainant along with two policemen and Mandal Surveyor went to the subject land for demarcation. At about 11.00 A.M. the accused persons due to previous enmity have formed into unlawful assembly and armed with sticks and stones, attacked the complainant and his family members and assaulted them with stones indiscriminately, resulting in injuries to PWs.1 to 5.