Telangana High Court
Palleboina Neeladri And 6 Others, vs State Of A.P., Rep By Pp., on 19 October, 2022
Bench: K.Surender
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
Criminal Appeal No.900 OF 2009
Between:
Palleboina Neeladri & Ors ... Appellants
And
The State of Andhra Pradesh,
rep. by its Public Prosecutor,
High Court for the State of A.P,
Hyderabad ... Respondent
DATE OF JUDGMENT PRONOUNCED: 19.10.2022
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local
newspapers may be allowed to Yes/No
see the Judgments?
2 Whether the copies of judgment
may be marked to Law Yes/No
Reporters/Journals
3 Whether Their
Ladyship/Lordship wish to see Yes/No
the fair copy of the Judgment?
__________________
K.SURENDER, J
2
* THE HON'BLE SRI JUSTICE K. SURENDER
+ CRL.A. No. 900 of 2009
% Dated 19.10.2022
#Palleboina Neeladri & Ors ... Appellants
And
$The State of Andhra Pradesh,
rep. by its Public Prosecutor,
High Court for the State of A.P,
Hyderabad ... Respondent
! Counsel for the Appellant: S. Sayam Sundar Rao
^ Counsel for the Respondent: Public Prosecutor
>HEAD NOTE:
? Cases referred
3
HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.900 of 2009
JUDGMENT:
1. The appellants are convicted for the offence under
Section 3(1)(x) of SCs & STs (POA) Act and sentenced to
undergo rigorous imprisonment for a period of six months vide
judgment in SC No.129 of 2007, dated 30.07.2009 passed by
the Special Sessions Judge for Trial of Cases under SCs & STs
(POA) Act, 1989 (for short 'the Act'). Aggrieved by the same,
present appeal is filed.
2. The case of the prosecution is that P.W.1 was working as
Village Secretary, Erugatla village and he was posted for
election duty in the said village conducted at the
Grampanchayat office. When he was on election duty around
1.00p.m on 02.08.2006, there was some galata at
Grampanchayat office and P.W.1 went there and tried to
console, but the appellants herein abused him in filthy
language by stating that "ERA LAMBADI LANJAKODAKA-
NEEVU CONGRESS PARTIKI ANUKULAMGA UNNAVU-EE
LANJAKODEKE MOTHAM CHASEDI" and beat him with
hands, kicked him with legs and sticks. P.W.1 fearing further
attack, jumped the wall and escaped.
3. P.W.2, who was the then Headmaster in Zilla Parishad
Secondary School Penuballi, was the Returning Officer in the
Gram Panchayat elections of Erugatla village. He stated that
when there was galata regarding identification of a lady voter
in Grampanchayat booth, he went there and saw some
assailants attacking P.W.1. However, he did not identify the
appellants as the persons who attacked P.W.1. P.W.2
specifically mentioned that he did not hear any one abusing in
the name of caste.
4. P.Ws.3 and 4, who are voters who stated that the
appellants herein beat P.W.1 with hands, but did not mention
about any words attracting offence under Section 3(1)(x) of
the Act.
5. As seen from the evidence on record, P.W.1 belonged to
Congress party and these appellants admittedly belonged to
opposite Telugu Desam Party. At the Grampanchayat office
there were admittedly four police constables, who were placed
on duty and around 200 to 300 people in and around the
booth in the said office. P.W.2 who was the Headmaster and
Returning Officer in the said elections did not mention about
any beating by these appellants and specifically stated that he
did not know the persons, who beat P.W.1. The prosecution
did not declare him hostile to the prosecution case. P.Ws.3
and 4 admitted that they are associates of one Karimulla, who
belonged to Congress Party.
6. The main case of the appellants is that they were falsely
implicated for the reason of belonging to Telugu Desam Party,
at the instance of said Karimulla, who was closely associated
with P.W.1, who also belonged to Congress Party. P.W.3 had
accompanied the said Karimulla's brother to the Court and
P.W.4 was also known to Karimulla.
7. The complaint was lodged on the next day with a delay of
nearly 20 hours. The said delay is not explained by P.W.1.
When admittedly, there were 200 to 300 people in the area
when the galata took place, it is not known as to how P.Ws.1,
3 and 4 has identified these appellants as the persons who
had indulged in beating P.W.1 with sticks, fist blows and legs.
The learned Sessions Judge held that the appellants were not
guilty for the offence under Sections 353 and 506 of IPC.
8. The witnesses who have stated against the appellants
admittedly belong to one political party and the appellants
belong to other rival political party. P.W.1 neither in the
complaint or before the Court during chief examination
specify as to who were the persons who stated such words
attracting offence under Section 3(1)(x) of the Act. In the
group of nearly 200 to 300 people, alleging that these persons
who belonged to rival political party had abused P.W.1 in the
name of caste, casts doubt on the said version in the back
ground of the sole independent witness P.W.2, who is the
Returning Officer stating that P.W.1 was not abused in the
name of caste. As stated PW2 was not declared hostile and the
police personnel posted at the office were not examined.
9. In the said circumstances, the benefit of doubt is
extended to the appellants, as such, they are acquitted of the
charge under Section 3(1)(x) of the Act. The judgment of the
trial Court in SC No.129 of 2007 dated 30.07.2007 is hereby
set aside. Since appellants are on bail, their bail bonds shall
stand cancelled.
10. Accordingly, the Criminal Appeal is allowed.
__________________
K.SURENDER, J
Date: 19.10.2022
Note: LR copy to be marked.
B/o.kvs
HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.900 of 2009
Date: 19.10.2022.
kvs
