GOSU JAIRAMI REDDY Vs. STATE OF A P
LAWS(SC)-2011-7-97
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
July 26,2011
GOSU JAIRAMI REDDY
Appellant
VERSUS
STATE OF ANDHRA PRADESH
Respondents
Referred Judgements :-
THAKUR PRASAD VS. STATE MADHYA PRADESH [REFERRED TO]GURBAKSH SINGH VS. STATE OF PUNJAB [REFERRED TO]
D MACROPOLLO AND CO PRIVATE LIMITED VS. D MACROPOLLO AND CO PRIVATE LTD [REFERRED TO]
KIRPAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMANIKLAL GOKALDAS VS. STATE OF GUJARAT [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
NIRPAL SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. HAKIM SINGH [REFERRED TO]
SURESH KUMAR JAIN VS. SHANTI SWARUP JAIN [REFERRED TO]
PALLAVAN TRANSPORT CORPORATION LIMITED VS. M JAGANNATHAN [REFERRED TO]
NANDU RASTOGI NANDJI RASTOGI VS. STATE OF BIHAR [REFERRED TO]
KANCHUSTHABAM SATYANARAYANA VS. NAMUDURI ATCHUTARAMAYYA [REFERRED TO]
RADHA MOHAN SINGH ALIAS LAL SAHEB VS. STATE OF U P [REFERRED TO]
RAJ NARAIN SINGH VS. STATE OF U P [REFERRED TO]
Cited Judgements :-
DEEPAK BELDAR VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2022-7-65] [REFERRED TO]THE STATE OF HIMACHAL PRADESH VS. RAJESH KUMAR @ MUNNU [LAWS(SC)-2025-2-157] [REFERRED TO]
SONPAL VS. STATE OF U P [LAWS(ALL)-2012-8-208] [REFERRED TO]
CHHOTEY VS. STATE OF U P [LAWS(ALL)-2012-9-249] [REFERRED TO]
P. ALAGUSAMY VS. STATE REP. BY THE INSPECTOR OF POLICE,VIRUDHUNAGAR DISTRICT [LAWS(MAD)-2012-3-352] [REFERRED TO]
SHRIRAM & ANO VS. STATE OF M P [LAWS(MPH)-2017-11-206] [REFERRED TO]
STATE OF GUJARAT VS. RAJPUT DALA SAVA [LAWS(GJH)-2018-5-178] [REFERRED TO]
MAHEY ALAM VS. STATE [LAWS(ALL)-2020-3-22] [REFERRED TO]
ROHTASH VS. STATE [LAWS(ALL)-2018-1-85] [REFERRED TO]
JAMSHED KHAN VS. STATE OF U P [LAWS(ALL)-2014-5-450] [REFERRED TO]
RISHI PAL VS. STATE [LAWS(ALL)-2014-5-472] [REFERRED TO]
PAHALWAN SINGH VS. STATE OF U.P. [LAWS(ALL)-2020-2-13] [REFERRED TO]
NISHI SARKAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-2-27] [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [LAWS(SC)-2012-10-50] [REFERRED TO]
HARI NARAIN @ BABA PANDEY VS. STATE OF U P [LAWS(ALL)-2014-5-561] [REFERRED TO]
GIRISH GUPTA VS. STATE [LAWS(ALL)-2012-10-126] [REFERRED TO]
SANJAY ORAON VS. STATE OF KERALA [LAWS(KER)-2021-6-60] [REFERRED TO]
BINOD RAI VS. STATE OF MEGHALAYA [LAWS(GAU)-2012-10-16] [REFERRED TO]
LAL SINGH VS. STATE OF U.P. [LAWS(ALL)-2013-7-47] [REFERRED TO]
RAJESH RANJAN @ PAPPU YADAV VS. STATE OF BIHAR THROUGH THE C.B.I. [LAWS(PAT)-2013-5-35] [REFERRED TO]
KASHMIR SINGH AND OTHERS VS. STATE [LAWS(ALL)-2018-1-87] [REFERRED TO]
RAJWA VS. STATE OF U.P. [LAWS(ALL)-2019-11-243] [REFERRED TO]
SAJEEVAN VS. STATE OF KERALA [LAWS(KER)-2012-10-493] [REFERRED TO]
S L RAJAPPA S/O LAKSHMANA VS. STATE BY VIDHANA SOUDHA POLICE, REPRESENTED BY STATE PUBLIC PROSECUTOR [LAWS(KAR)-2019-4-73] [REFERRED TO]
BABLOO GHOSI VS. STATE OF U.P. [LAWS(ALL)-2018-10-199] [REFERRED TO]
STATE OF U.P. VS. IRFAN [LAWS(ALL)-2013-9-2] [REFERRED TO]
STATE OF CHHATTISGARH VS. C P AGRE, S/O CHHEDILAL AGRE [LAWS(CHH)-2019-8-49] [REFERRED TO]
GUDDU RAI VS. STATE OF BIHAR [LAWS(PAT)-2012-11-64] [REFERRED TO]
RAJESH SINGH VS. STATE OF U P [LAWS(ALL)-2014-5-411] [REFERRED TO]
JEETAN KURMI AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2015-12-131] [REFERRED TO]
GOPAKUMAR VS. STATE OF KERALA [LAWS(KER)-2020-12-237] [REFERRED TO]
P ALAGUSAMY VS. STATE REP BY THE INSPECTOR OF POLICE [LAWS(MAD)-2012-3-179] [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [LAWS(SC)-2015-1-57] [REFERRED TO]
JUDGEMENT
T.S. Thakur, J. -
(1.)Political rivalry at times degenerates into personal vendetta where principles and policies take a back seat and personal ambition and longing for power drive men to -commit the foulest of deeds to avenge defeat and to settle scores. These appeals by special leave present a somewhat similar picture and assail the judgment and orders of conviction and sentence passed by the Additional Sessions Judge, Anantapur of Gooty and the High Court of Andhra Pradesh in appeal. The prosecution case may be summarised as under:
(2.)Gosu Ramchandra Reddy (A1) and his two brothers Gosu Jayarami Reddy (A2) & Gosu Jayaranga Reddy (A3) together with Gosu Rameshwar Reddy (A4) and Gosu Rajagopal Reddy (A5) sons of Gosu Ramchandra Reddy (A1) all residents of village Aluru of Anantapur District in the State of A.P. were political activists owing their allegiance to the Telugu Desam Party. The opposite group active in the region and owing allegiance to the Congress party comprised Shri Midde Chinna Pulla Reddy (deceased) his son Shri M. Sanjeeva Reddy (PW1) and his two nephews M. Rammohan Reddy (PW2) and M. Veeranjaneyuly (PW3); all residents of village Kaveti Samudram in the District of Anantpur.
(3.)Elections to MPTC/ZPTC were held in July 2001 which saw Gosu Jayaranga Reddy (A3) contesting for M.P.T.C. from Virapuram village, while Gosu Ramchandra Reddy (A1) sought election from the neighbouring Yerraguntapalli village. Both of them were set up by Telugu Desam Party. Electoral contest took a bitter turn when the duo mentioned above sought the support of the deceased M. Chinna Pulla Reddy which he declined for he claimed to be a staunch congressman committed to supporting the candidate set up by his party. It so happened that A1 and A3 were both defeated at the hustings.
(2.)Gosu Ramchandra Reddy (A1) and his two brothers Gosu Jayarami Reddy (A2) & Gosu Jayaranga Reddy (A3) together with Gosu Rameshwar Reddy (A4) and Gosu Rajagopal Reddy (A5) sons of Gosu Ramchandra Reddy (A1) all residents of village Aluru of Anantapur District in the State of A.P. were political activists owing their allegiance to the Telugu Desam Party. The opposite group active in the region and owing allegiance to the Congress party comprised Shri Midde Chinna Pulla Reddy (deceased) his son Shri M. Sanjeeva Reddy (PW1) and his two nephews M. Rammohan Reddy (PW2) and M. Veeranjaneyuly (PW3); all residents of village Kaveti Samudram in the District of Anantpur.
(3.)Elections to MPTC/ZPTC were held in July 2001 which saw Gosu Jayaranga Reddy (A3) contesting for M.P.T.C. from Virapuram village, while Gosu Ramchandra Reddy (A1) sought election from the neighbouring Yerraguntapalli village. Both of them were set up by Telugu Desam Party. Electoral contest took a bitter turn when the duo mentioned above sought the support of the deceased M. Chinna Pulla Reddy which he declined for he claimed to be a staunch congressman committed to supporting the candidate set up by his party. It so happened that A1 and A3 were both defeated at the hustings.
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