LINGAM OLLA LINGAIAH Vs. STATE

JUDGEMENT

(1.) The appellant was convicted for the offences under Sec. 3(1)(x) of the SC and ST (POA) Act, 1989 and Sec. 324 and 332 of the Indian Penal Code.

(2.) Briefly, the case of the prosecution is that while PW.1 (complainant) was attending to her duties in the Mandal Parishad Development Office, the appellant, who is the resident of Kothapally village, picked up quarrel with PW.4 who was the A.E.E. in the office and beat with a ruler (M.O.1-stick) on the head of PW.4 causing bleeding injury and also abused him in filthy language in the name of caste.

(3.) On the basis of the said complaint, the Police registered case against the appellant for the aforesaid offences and PW.4 was sent for the purpose of medical examination. Having concluded investigation, charge sheet was filed against the appellant for the aforementioned offences.