HONNAIAH T.H Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dtd. 20/12/2021 of a Single Judge of the High Court of Karnataka by which the criminal revision filed by the appellant was dismissed on the ground of maintainability. The appellant, who is the original informant moved this Court.

(3.) It has been alleged that a dispute occurred on 25/12/2016 between the accused and villagers of Thoppanahalli village in Maddur, Karnataka on the allocation of water. The dispute is alleged to have led to a series of altercations and culminated in the murder of two persons and injuries to several others, including the appellant. A First Information Report (FIR) under Sec. 154 of the Code of Criminal Procedure 1973 (CrPC) was registered on 26/12/2016 at PS Maddur, District Mandya, being Crime No. 0582 of 2016, for offences punishable under Ss. 143, 147, 148, 504, 323, 302, 307, 114 and 149 of the Indian Penal Code (IPC). According to the FIR, around 1830 hours on 25/12/2016, the accused came to the village of the appellant armed with knives and rods, and abused and assaulted some of the villagers. A few of the accused allegedly assaulted and stabbed the appellant, his elder brother, Mutthuraju, and another villager named Nandeesha with knives. The grievously injured persons were first taken to the Government Hospital at Maddur. The doctors at the hospital referred the injured to Mandya District Hospital from where they were further transferred to K R Hospital, Mysore. Both Nandeesha and Mutthuraju succumbed to the injuries.