ANIMIREDDY VENKATA RAMANA Vs. PUBLIC PROSECUTOR
LAWS(SC)-2008-3-38
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
March 05,2008
ANIMIREDDY VENKATA RAMANA
Appellant
VERSUS
PUBLIC PROSECUTOR
Respondents
Referred Judgements :-
CHANDRAPPA AND ORS. V. STATE OF KARNATAKA [REFERRED TO]DHARAMENDRASINH MANSING RATANSINH VS. STATE OF GUJARAT [REFERRED TO]
SWAMI PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
MAHADEO LAXMAN SARANE VS. STATE OF MAHARASHTRA [REFERRED TO]
Cited Judgements :-
RAVINDRA SINGH ALIAS DHOLIYA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-9-10] [REFERRED TO]PANKAJ @ DHANIYA @ DHANRAJ, S/O OM PRAKASH @ BABA, B/C BRAHMIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-11-112] [REFERRED TO]
STATE OF CHHATTISGARH VS. GORELAL S/O BANSHILAL SAHU [LAWS(CHH)-2018-1-36] [REFERRED TO]
STATE OF CHHATTISGARH VS. INDIRA BAI [LAWS(CHH)-2018-1-103] [REFERRED TO]
RAMACHAL AND ANOTHER VS. STATE OF U.P. [LAWS(ALL)-2017-11-267] [REFERRED TO]
MANGAL SINGH VS. STATE (GOVT OF NCT) DELHI [LAWS(DLH)-2016-5-57] [REFERRED TO]
SANDEEP KUMAR VS. STATE OF H.P. [LAWS(HPH)-2023-9-57] [REFERRED TO]
BALKISHAN VS. STATE OF M P [LAWS(MPH)-2010-1-35] [REFERRED TO]
BIMAL SUBBA ALIAS BIJAY SUBBA VS. STATE OF SIKKIM [LAWS(SIK)-2020-6-7] [REFERRED TO]
GANESH BASUMATARY VS. STATE OF ASSAM [LAWS(GAU)-2009-5-22] [REFERRED TO]
CHAKRADHAR BURAGOHAIN VS. STATE OF ASSAM [LAWS(GAU)-2018-3-41] [REFERRED TO]
STATE OF GUJARAT VS. HARIJAN PREMJI SHIVA [LAWS(GJH)-2014-2-246] [REFERRED TO]
RANJIT SINGH VS. STATE OF MADHYA PRADESH [LAWS(SC)-2010-10-114] [REFERRED TO]
PRAVINBHAI KASHIRAMBHAI PATEL VS. STATE OF GUJARAT [LAWS(SC)-2010-7-98] [REFERRED TO]
VIKAS MATOLIYA S/O MOHAN LAL B/C BRAHMIN, AGED ABOUT 32 YEARS, R/O NEAR SAVITRI NURSING HOME, FATEHPUR, DISTRICT SIKAR. (AT PRESENT CONFINED IN JAIL, SIKAR) VS. STATE OF RAJASTHAN, THROUGH PUBLIC PROSECUTOR [LAWS(RAJ)-2016-11-50] [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [LAWS(SC)-2017-5-43] [REFERRED TO]
SURESH KUMAR AND ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-2-34] [REFERRED TO]
STATE OF H.P. VS. MEHAR CHAND AND ANR. [LAWS(HPH)-2010-10-193] [REFERRED TO]
AMAR SINGH VS. STATE OF U P [LAWS(ALL)-2009-8-38] [REFERRED TO]
STATE OF CHHATTISGARH VS. POONAM BAI [LAWS(CHH)-2018-4-2] [REFERRED TO]
STATE OF CHHATTISGARH VS. KARAM SINGH @ KARMA [LAWS(CHH)-2018-4-26] [REFERRED TO]
RANJYOTSINGH GURUDAYALSINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-10-42] [REFERRED TO]
JAGDISH KORI VS. STATE OF U.P. [LAWS(ALL)-2017-11-435] [REFERRED TO]
MRINAL KANTI ROY BARMAN VS. STATE OF TRIPURA [LAWS(GAU)-2009-9-2] [REFERRED TO]
RAM JEEVAN VS. STATE OF U.P. [LAWS(ALL)-2019-4-300] [REFERRED TO]
SUBHASH KRISHNAN VS. STATE OF GOA [LAWS(SC)-2012-8-26] [REFERRED TO]
ARVIND ALIAS CHHOTA VS. STATE OF M.P. [LAWS(MPH)-2010-7-110] [REFERRED TO]
LALITA KUMARI VS. GOVERNMENT OF U P [LAWS(SC)-2012-2-42] [REFERRED TO]
U O I VS. BAL MUKUND [LAWS(SC)-2009-3-90] [REFERRED TO]
CHANDRA SHEKHAR @ SHEKHAR AND OTHERS VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-8-251] [REFERRED]
SACHIN VS. STATE OF KARNATAKA [LAWS(KAR)-2014-6-165] [REFERRED TO]
GOLAM SARWAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2014-5-26] [REFERRED TO]
PANKAJ SINGH VS. STATE OF C.G. [LAWS(CHH)-2022-5-104] [REFERRED TO]
M. DEEPAK AND ORS. VS. THE STATE [LAWS(MAD)-2016-3-112] [REFERRED TO]
SATISH NARAYAN SAWANT VS. STATE OF GOA [LAWS(SC)-2009-9-24] [REFERRED TO]
State of H.P. VS. Ravi Dutt [LAWS(HPH)-2010-8-30] [REFERRED TO]
KUMAR VS. STATE REPRESENTED BY [LAWS(MAD)-2013-3-165] [REFERRED TO]
BASAVARAJ ALIAS BASAVANNAPPA PARMESHWAR BANGARGIR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-78] [REFERRED TO]
RAM SINGH VS. STATE OF U P [LAWS(ALL)-2017-12-184] [REFERRED TO]
STATE OF NCT OF DELHI VS. GAURAV [LAWS(DLH)-2018-5-700] [REFERRED TO]
ALLARAKHA HABIB MEMON ETC VS. STATE OF GUJARAT [LAWS(SC)-2024-8-22] [REFERRED TO]
JUDGEMENT
-
(1.)Appellants, nine in number, are before us aggrieved by and dissatisfied with a judgment and order dated 6.07.2006 passed by a Division Bench of the Andhra Pradesh High Court in Criminal Appeal No. 2600 of 2004, dismissing an appeal from a judgment of conviction and sentence dated 9.11.2001 passed by VII Additional Sessions Judge in Sessions Case No. 150 of 1999 holding the appellants guilty of commission of murder of one Annamreddi Tatayya Naidu (deceased) and causing injuries to PW-1 Annamreddy Sreenivasa Rao, the son of the deceased.
(2.)Enmity between the parties stands admitted. All the accused, the deceased and the prosecution witnesses are residents of a village commonly known as K.O. Mallavaram.
The deceased, his two sons PWs 1 and 2 and PWs 5 to 7 were accused in Sessions Case No. 193 of 1998. A dispute between the two groups over some land came upto this Court. There were political differences also. Accused No. 1 allegedly supported Accused No. 3 in the Gram Panchayat elections wherein the deceased lost. Another incident took place in relation thereto. A case was filed against the deceased and others. It ended in acquittal. There was an incident of fire in the village. Some of the accused persons allegedly collected a huge amount promising the victims that they would construct houses for those whose houses stood gutted therein but the said promises were not kept.
(3.)PWs 1 and 2 as also the deceased and several other family members went at Tuni to attend the court in which the case against the deceased and others was pending. Accused persons were also present in the court. The distance between Tuni and the village is said to be about 20 kms.
Whereas others returned, the deceased and his son PW-1 stayed back. They came to the bus complex of Tuni at about 9.30 p.m. on 23.06.1998. They boarded the bus for going to their village. PW-5 also boarded the same bus. PWs 6 and 7 are said to have boarded the same bus from a bus stop known as Tandava Centre. Admittedly PW-3 Namala Chandra Rao and PW-4 Yandamuru Prasada Rao were the conductor and driver of the said bus.
While the bus reached Rapaka road junction at about 10.30 p.m., some passengers got down from the bus. When it started again, Accused No. 1 exhorted others to kill the deceased. Appellants herein as also Accused No. 10 (since deceased) inflicted a large number of injuries upon him. His body was dragged near the door of the bus. PW-1 was also assaulted. He was dragged by Accused Nos. 11 to 18 upto the door of the bus. The driver and the conductor as also other passengers fled away.
Accused also thereafter left the place of incident. PW-1 cried for help.
Hearing his cry, PWs 3 and 4 came back to the bus and on a request made by him, the bus was brought to the house of the deceased.
(2.)Enmity between the parties stands admitted. All the accused, the deceased and the prosecution witnesses are residents of a village commonly known as K.O. Mallavaram.
The deceased, his two sons PWs 1 and 2 and PWs 5 to 7 were accused in Sessions Case No. 193 of 1998. A dispute between the two groups over some land came upto this Court. There were political differences also. Accused No. 1 allegedly supported Accused No. 3 in the Gram Panchayat elections wherein the deceased lost. Another incident took place in relation thereto. A case was filed against the deceased and others. It ended in acquittal. There was an incident of fire in the village. Some of the accused persons allegedly collected a huge amount promising the victims that they would construct houses for those whose houses stood gutted therein but the said promises were not kept.
(3.)PWs 1 and 2 as also the deceased and several other family members went at Tuni to attend the court in which the case against the deceased and others was pending. Accused persons were also present in the court. The distance between Tuni and the village is said to be about 20 kms.
Whereas others returned, the deceased and his son PW-1 stayed back. They came to the bus complex of Tuni at about 9.30 p.m. on 23.06.1998. They boarded the bus for going to their village. PW-5 also boarded the same bus. PWs 6 and 7 are said to have boarded the same bus from a bus stop known as Tandava Centre. Admittedly PW-3 Namala Chandra Rao and PW-4 Yandamuru Prasada Rao were the conductor and driver of the said bus.
While the bus reached Rapaka road junction at about 10.30 p.m., some passengers got down from the bus. When it started again, Accused No. 1 exhorted others to kill the deceased. Appellants herein as also Accused No. 10 (since deceased) inflicted a large number of injuries upon him. His body was dragged near the door of the bus. PW-1 was also assaulted. He was dragged by Accused Nos. 11 to 18 upto the door of the bus. The driver and the conductor as also other passengers fled away.
Accused also thereafter left the place of incident. PW-1 cried for help.
Hearing his cry, PWs 3 and 4 came back to the bus and on a request made by him, the bus was brought to the house of the deceased.
Copyright © Regent Computronics Pvt.Ltd.