KHADIRSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is arising out of judgment of conviction and order of sentence passed by the III Additional Sessions Judge, Bijapur dated 19.10.2013 in S.C.No.210/2012.

(2.) The brief case of prosecution is that the accused by name Khadirsab was a client of complainant-Prabhugouda who is an advocate. It is further case of the prosecution that, earlier the said accused had engaged the said complainant Prabhugouda, but as there was a delay caused by the said advocate in conducting the case, the accused has got grievance against the said Prabhugouda.

(3.) It is further case of the prosecution that on 06.10.2010 at about 10.25 a.m. when this PW1 Prabhugouda was within a Court premises at Sindagi, at that time, the accused Khadirsab was also present there and he was staring at the said PW1 Prabhugouda. So, the PW1 Prabhugouda questioned him as to why he is staring at him. Suddenly the said accused has stated that he has come to the Court and abused him stating in Kannada language "bosadi magane" and caught hold his shirt collar and pushed him in the ground and tried Squeezed the neck of complainant. At that time the other advocates by name by B.C.Patil, A.K.Konnur, S.B.Doddamani and B.C.Konnur who were all present there pacified the quarrel. Then the accused threatened him stating that he will take way the life of the said advocate stating so he took a stone which was laying there and threw towards the complainant PW1, some how the PW1 escaped from the said stone. In this regard, he lodged complaint before the Sub-Inspector of Police, Sindagi as per Ex.P1.