PANTANGI BALARAMA VENKATA GANESH Vs. STATE OF ANDHRA PRADESH
LAWS(SC)-2009-7-26
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on July 23,2009

PANTANGI BALARAMA VENKATA GANESH Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) Magunta Subbarama Reddy (for short Subbarama Reddy) was a Member of Parliament from Ongole Constituency in the State of Andhra Pradesh. He had a gun man, named Ch. Venkataratnam. Subbarama Reddy was a Philanthropist. He established 24 Colleges in the Prakasam and Nellore Districts of Andhra Pradesh. He otherwise donated a huge amount to a number of institutions. He was a resident of Bhagyanagar in the town on Ongole.
(2.) Subbarama Reddy reached Ongole on 1st December, 1995. He went to a place known as Markapur on the same date to attend a function. He was to attend two more functions in the afternoon in the town of Ongole. PWs. 2 and 3 came to invite him to attend the functions to be held at Islampet in the town of Ongole. While he was in his bed room, PWs. 1 to 3 went inside the bedroom and at the same time PW 13 also went inside the room. Ch. Venkataratnam, gunman, was standing outside the door. While all of them were coming out from the bedroom of Subbarama Reddy, PW 1 found four- five persons having pistols standing there. Pantangi Balarama Venkata Ganesh, A-1 was said to be having a gun in his hand. The assailants fired at Subbarama Reddy and his gunman. PWs. 1 and 2 are also said to have sustained bullet injuries. A-1 was identified as a person wearing pink coloured shirt. The gunman allegedly fired a shot. Pursuant thereto appellant sustained bullet injuries. They escaped in a white Ambassador Car bearing registration No. AAK-7041.
(3.) One J. Srinivasa Rao, an Armed Police Constable, per chance, came near the place of occurrence and witnessed the assailants escaping in an Ambassador Car. However, the assailants made their escape good.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.