SHANTINATH Vs. YALLAVVA

JUDGEMENT

(1.) The present respondent No.1, as a complainant, had instituted a private complaint under Section 200 Cr.P.C. against the present petitioners in the Court of the Principal Civil Judge and JMFC, Jamkhandi (hereinafter referred to as the trial Court , for brevity), in PCR No.57/2012.

(2.) The summary of the said complaint was that, on 07.11.2012 at about 9.00 am, when the complainant joined by her sister-in-law was attending to the agricultural work in their land bearing Re-survey No.42/2 in the Gadyal village within the limits of respondent No.2 Police Station, the present petitioners criminally tress-passed into their land and objecting for the complainant in cultivating the said land and stating that the complainant s family is no more the owners of the land, physically assaulted them and behaved in a objectionable manner with the complainant and her sister-in-law, insulted them by abusing them in filthy language and also threatened them with dire consequences. With this the complainant has alleged that the accused may be criminally prosecuted for the offences punishable under Sections 323, 324, 354, 447, 504 and 506 of the IPC.

(3.) Respondent No.1, who is the complainant in the case, though was served, since has remained unrepresented, this Court by its order dated 04.11.2020 appointed an Amicus Curiae for her. Respondent No.2 State is being represented by the learned HCGP.