Andhra Pradesh High Court - Amravati
Bethapudi Madhu vs Puli Jeevan on 18 January, 2021
Bench: Joymalya Bagchi
iv
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE EIGHTEENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI \
CRIMINAL APPEAL NO: 103 OF 2020
Between:
Bethapudi Madhu, (PW1/Victim) S/o Kutumbarao, aged about 39 years, R/o.D.No.7-
17/8, Mandadam, Thulluru Mandal, Guntur District.
...Apellant
AND
Puli Jeevan, S/o Sudhakar Aged about 28 years,
Puli Gurumurthy, S/o Biksha Rao, Aged about 24 years,
Puli Prasad, S/o Prabhakar, Aged about 29 years,
Puli Prabhakara Rao, S/o Rubenu, Aged about 67 years,
Puli Biksha Rao, S/o Rubenu, Aged about years.
Puli Sudhakar, S/o Anjaiah, Aged about years,
Puli Niranjan, S/o Kotaiah, Aged about 23 years,
Puli Chakravarthi, S/o Chinababu, Aged about 27 years
_ Puli Anil Kumar, S/o Sunna Rao, Aged about 28 years,
40.Puli Hanumaiah, S/o China Babu, Aged about 20 years,
41.Puli Srinivas, S/o Biksha Rao, Aged about 22 years
All are residents of Mandadam Village, Thulluru Mandal, Guntur District
...Accused No.1 to 11
42. The State, Sub - Inspector of Police, (Complainant) Thulluru P.S. Rep. by Public
Prosecutor, Andhra Pradesh, High Court of Judicature at Amaravati
...Respondents
OANDARWNH >
Appeal under Section 372 of Cr.P.C, aggrieved by the judgment of the Court of
the XII Additional District & Sessions Judge, Guntur in Crl.Appeal No.258 of 2017 dated
14-10-2019 setting aside the conviction and sentence imposed by the learned Assistant
Sessions Judge, Mangalagiri against the respondents/accused No.1 to 3 for the offence
punishable U/S 307 IPC and conviction and sentence imposed against the
respondents/accused No.4 to 11 for the offence punishable U/S 307 r/w 34 IPC in
S_C.No.427 of 2015 dated 21-06-2017 and acquitted the respondents No.1 to 3 from the
charge U/S 307 IPC and acquitted the respondents/accused No. 4 to 11 from the
charge U/S 307 r/w 34 IPC.
The Appeal coming on for hearing, upon perusing the Petition and the
memorandum of grounds of Criminal Appeal and the order of the High Court order
dated 23-01-2020 made herein and upon hearing the arguments of Sri Venkata Durga
Rao, Anantha, Advocate for the Petitioner and Public Prosecutor for the Respondent
No.12, the Court made the following.
ORDER:
(PROCEEDING TAKEN UP THROUGH VIDEO CONFERENCING)
"Appeal is admitted.
Issue notices to the respondents.
Call for records.
Paper books be prepared within eight (8) weeks from the date of receipt of
the lower Court record. .
Respondents/Accused Nos.1 to 11, upon issuance of notices, shall appear
before the jurisdictional Chief Judicial Magistrate within a month from the date of
receipt of notices and upon their appearance, they shall be released on bail to the
satisfaction of the learned Magistrate, till disposal of the Appeal."
SD/- K.Jagan Mohan
DEPUTY REGISTRAR
scot hiorricen
li TRUE COPY //
To,
4. The XII Additional District & Sessions Judge, Guntur.
2. The Assistant Sessions Judge,Mangalagiri, Guntur District
3. The Additional Judicial Magistrate of First Class, Mangalagiri, Guntur District.
4. The Station House Officer, Thulluru Police Station, Guntur District.
5. Puli Jeevan, S/o Sudhakar, residents of Mandadam Village, Thulluru Mandal,
Guntur District
6. Puli Gurumurthy, S/o Biksha Rao, residents of Mandadam Village, Thulluru
Mandal, Guntur District
7. Puli Prasad, S/o Prabhakar, residents of Mandadam Village, Thulluru Mandal,
Guntur District
8 Puli Prabhakara Rao, S/o Rubenu, residents of Mandadam Village, Thulluru
Mandal, Guntur District
9. Puli Biksha Rao, S/o Rubenu, residents of Mandadam Village, Thulluru Mandal,
Guntur District
10.Puli Sudhakar, S/o Anjaiah, residents of Mandadam Village, Thulluru Mandal,
Guntur District
11.Puli Niranjan, S/o Kotaiah, residents of Mandadam Village, Thulluru Mandal,
Guntur District
42. Puli Chakravarthi, S/o Chinababu, residents of Mandadam Village, Thulluru
Mandal, Guntur District
43. Puli Anil Kumar, S/o Sunna Rao, residents of Mandadam Village, Thulluru
Mandal, Guntur District
44.Puli Hanumaiah, S/o China Babu, residents of Mandadam Village, Thulluru
Mandal, Guntur District
45.Puli Srinivas, S/o Biksha Rao, residents of Mandadam Village, Thulluru Mandal,
Guntur District (Addresses 1 to 11 by RPAD)
46.One CC to Sri. Venkata Durga Rao Anantha, Advocate [OPUC]
17. Two CCs to Public Prosecutor, High Court of AP [OUT]
18. The Section Officer, Criminal Section, High Court of AP
19.One spare copy
MM
JBJ
DATED:18/01/2021
NOTICE BEFORE ADMISSION
CRLA.No.103 of 2020
DIRECTION
