BOLLAVARAM PEDDA NARSI REDDY Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-1991-5-26
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on May 07,1991

BOLLAVARAM PEDDA NARSI REDDY Appellant
VERSUS
STATE OF ANDHARA PRADESH Respondents

JUDGEMENT

Fathima Beevi, J. - (1.) The appellants are Bollavaram Pedda Narsi Reddy (A-1), Bollavaram. Chinna Narsi Reddy (A-2), Kavalakuntla Rama Subba Reddy (A-3), Duddula Venkata Subba Reddy (A-5) and Mala Prakasam (A-6) before this Court. These appellants along with accused No. 4 Duddela Ramana Reddy, were tried for the murder of one Chandrasekhara Reddy on the night of August 15, 1974. The trial Court acquitted all the accused. On appeal by the State, the High Court convicted these appellants under Sections 302 read with 149, I.P.C. and sentenced them to undergo imprisonment for life and also imposed short-term imprisonment for minor offence to run concurrently.
(2.) Chandrasekhara Reddy, the deceased, and the accused were residents of village Jeereddy Kotharpalli. In 1970, Accused No. 3 was elected as a Sarpanch of the village with active support of the deceased. However, differences arose between them as they supported rival groups in the election in the neighbouring village. 10 days before the incident, the deceased is stated to have openly declared that he would get Accused-3 removed by moving a no-confidence motion. This according to the prosecution is the motive for the crime.
(3.) On the date of occurrence, Chandrasekhara Reddy met PW-1 (Guddeti Balaveera Reddy) and PW-2 (Donthireddi Subba Reddy) in the hotel of Subbamma (PW-8) in the neighbouring village Proddatur. The deceased along with the two witnesses attended a cinema show at Anwar Talkies. They came out of the theatre 10 minutes earlier around 9.30 p.m. and were walking along the road towards the bus stand. When they reached near the old telephone exchange about 50 metres away from Anwar Talkies, there was an explosion of crackers. The accused persons suddenly surrounded the deceased. They were armed with daggers. They attacked him after one of them pushing aside PW-1. PW-1 fell on the barbed wire fence of the transformer and received scratches on his thigh. The deceased was stabbed indiscriminately and simultaneously by all the assailants who retreated in two different directions and the deceased died on the spot instantaneously. Besides PWs 1 and 2, who witnessed the occurrence, PW-3 Donthireddi Narayana Reddy, and PW-4 Poreddi Subba Reddy, had also seen the attack. These witnesses were passing along the road. PW-5, Mekkamalla Balireddi, reached the scene attracted by the crowd and had seen the accused persons running away. The street light besides the electric light at a petrol bunk and the light in the bunk on the side of the road were burning at the time of the occurrence. The assailants had been identified by the witnesses in that light. The assailants were strangers to the PWs 1 and 2 but A-2, 3 and 5 were known to PWs 3 and 4 and 5 who had also acquaintance with the deceased. PW-5 informed PW-7 (Polagiri Siva Reddy), the brother of the deceased, about the occurrence, while PWs 3 and 4 left the place after seeing the deceased lying at the scene. This in short is the prosecution case.;


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