Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Buddala Venkata Swamy Reddy 7 ... on 11 November, 2021
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
THURSDAY, THE ELEVENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
CRIMINAL APPEAL NO: 196 OF 2014
AND
CRL.R.C. (SR).No. 186 OF 2013
CRIMINAL APPEAL NO: 196 OF 2014
Between:
The State Of Andhra Pradesh, Represented by the Public Prosecutor, High Court
of Andhra Pradesh, Amaravati.
AND
1. Buddalaa Venkata Swamy Reddy, S/o Muni Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist.
Buddala Raja Reddy, S/o Muni Reddy, R/o Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist.
Borra Narayana Reddy, S/o Chinna Ranga Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist.
Borra Narasimha Reddy, S/o Chinna Ranga Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist.
Allam Laxmi Reddy, S/o Malli Reddy, Rio Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist.
Buddala Anasuyamma, W/o Venkata Swamy Reddy, R/o Agraharampailli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist.
Borra Chinnamma, W/o Narayana Reddy, R/o Agraharampailli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist.
Borra Ramanamma, W/o Chinnapu Reddy, R/o Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist.
Appellant
eo NO aA RF WON
Respondents
Appeal under Section 378 (3) & (1) of Cr.P.C, praying that in the circumstances
stated in the grounds filed in support of the Criminal Appeal, the High Court may be
pleased to allow this memorandum of Crl.A., against the Judgment in S.C.No.756 of
2008 on the file of the Sessions Judge, Ananthapur, dated 26.05.2011 and prays that
this Hon'ble Court may be pleased to set-aside the Order of acquittal and convict the
accused/respondents for the offences with which they were charged.
The Appeal coming on for hearing, upon perusing the grouns filed in support
thereof and the order of the High Court dated 26.02.2014 made in IA No. 1 of 2012
(Cril.A.M.P. No. 283 of 2012) made herein and upon hearing the arguments of the Public
Prosecutor, High Court of Andhra Pradesh for the Appeallant, the court made the
common ORDER;
Cri.R.C. (SR) 186 of 2013
Between:
Sri B.Chinnapa Reddy S/o B.Gangi Reddy, aged about 37 years, R/o Agraharam pallli,
Tanakal Mandal, Anantapur District.
Petitioner / Defacto Complainant.
AND
1.Buddalaa Venkata Swamy Reddy S/o Muni Reddy, aged about 44 years,
2.Buddalaa Raja Reddy S/o Muni Reddy, aged about 40 years,
3.Borra Narayana Reddy S/o Chinna Ranga Reddy, aged about 56 years,
4.Borra Narasimha Reddy S/o Chinna Ranga Reddy, aged about 58 years,
5.Allam Laxmi Reddy S/o Malli Reddy, aged about 31 years,
6.Buddalaa Anasuyamma W/o Venkata Swamy Reddy, aged about 37 years,
7.Borra Chinnamma W/o Narayana Reddy, aged about 51 years,
8.Borra Ramanamma W/o Chinnapu Reddy, aged about 49 years,
(All are R/o. Agraharampalli village, T.Sodum Panchayat, Tanakal Mandal,
Anantapur District.
9 The State of A.P. rep by its P.P. High Court of A.P. at Amaravati. .
Respondents / Accused No.1 to 8.
Criminal Revision Case under Sections 397 & 401 of Cr.P.C, filed against the
Judgment passed in S.C.No. 756 of 2008 dt. 26.05.2011 on the file of the Sessions
Division of Anantapur at Anantapur (Before the Sessions Court Anantapur).
The Criminal Revision Case coming on for hearing, upon perusing the Petition
and the grounds filed in Crl.RC., and upon hearing the arguments of Sri P.Gangarami
Reddy, Advocate for petitioner, and of Public Prosecutor on behalf of respondent No.
9/State;
The Court made the following Common Order:
"When the matter is taken up for hearing, it is informed by Sri P. Gaga Rami
Reddy, learned counsel appearing for the de facto complainant, that
Sri A-Hanumantha Reddy, learned counsel for the appellant, has given up his
vakalath.
The record does not disclose filing of vakalath by any other counsel.
Having regard to the facts and circumstances and taking into consideration
the evidence available on record, bailable warrants be issued for production of
the accused, before this Court. Learned Public Prosecutor shall take steps for
execution of bailable warrants and production of the accused either before this
Court, if physical hearing is going on, or if for any reason, virtual hearing has to
take place, through the concerned Magistrate's Court.
List the matter on 02.12.2021."
Sd/- M. SURYANADHA REDDY,
ASSISTANT REGISTRAR
IITRUE COPY// A. /
For ASSISTANT REGISTRAR
The Sessions Court, Ananthapur, Ananthapur District, A.P.
The Addl. Judicial First Class Magistrate, Kadiri, Ananhapur District.
The Superintendent of Police, Ananthapur.
Buddalaa Venkata Swamy Reddy, S/o Muni Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
Buddala Raja Reddy, S/o Muni Reddy, R/o Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
Borra Narayana Reddy, S/o Chinna Ranga Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
Borra Narasimha Reddy, S/o Chinna Ranga Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
Allam Laxmi Reddy, S/o Malli Reddy, R/o Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
Buddala Anasuyamma, W/o Venkata Swamy Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
10.Borra Chinnamma, W/o Narayana Reddy, R/o Agraharampalli Village, T.Sodum
Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
11.Borra Ramanamma, W/o Chinnapur Reddy, R/o Agraharampalli Village,
T.Sodum Panchayat, Tanakal Mandal, Ananthapur Dist. (by RPAD)
12.Two CCs to the PUBLIC PROSECUTOR, High Court of A.P., Amaravati(OUT)
(with a direction to take steps for execution of the bailable warrant and
production of accused accordingly)
13.One CC to Sri P. Gangarami Reddy, Advocate(OPUC)
14.One spare copy
MSR
To,
o oN @ HA FON=
2
= RNTJ
HIGH COURT
CPKJ
DATED:11/11/2021
ORDER
CRL.A.NO.196 OF 2014
AND.
CRL.R.C. (SR) NO. 186 OF 2013
DIRECTION
