PUTTASWAMY Vs. STATE

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed against the petitioner for the offence punishable under Section 325 of IPC, he has preferred this revision petition.

(2.) The petitioner was accused No.2 in Crime No.125/2003 of Badanavalu police station, Nanjangudu Taluk. Accused Nos.1 and 3 were brothers and accused No.4 was the mother of the petitioner. The said case was registered against the petitioner and three others for the offences punishable under Section 341, 323, 325 read with Section 34 of IPC on the basis of the complaint of Rachamma.

(3.) The case of the prosecution in brief was as follows: Accused had opposed the issuance of ration card to CW.7-PW.7. On that count, the quarrel had ensued between them. Accused came to the house of the complainant on 13.11.2003 at 3.00 p.m. in search of PW.7 and questioned PW.1 about whereabouts of PW.7 and abused her. When PW.1 questioned that, accused assaulted her. Accused No.2/petitioner twisted her left hand and assaulted on her head and caused her grievous injuries. PW.3 nephew of PW.1 was also present at the scene of offence and rescued her. PW.3 took the victim to the General Hospital, Nanjanagud. In the hospital, PW.9 medical officer examined PW.1, treated her and issued wound certificate as per Ex.P6. On 26.12.2003, PW.1 filed the complaint as per Ex.P1.