G. MOHAMMAD Vs. FAROOQ

JUDGEMENT

(1.) The Complainant-victim in Crime No. 154/2015 registered with Vittla Police of Bantwal Circle, Dakshina Kannada, has come up in this appeal, impugning the Judgment and Order of acquittal dated 28.06.2019 in S.C. Nos. 2/2016 and 145/2018 on the file of the Principal District and Sessions Court, D.K., Mangaluru.

(2.) The brief facts leading to this appeal are as under:

(3.) It is his specific case that first accused Farooq, son of Mohammad hit him with talwar and when he tried to avoid the same, he suffered grievous injuries on his right hand. At the same time, Accused No. 2-Sayyed Sharief attacked him with a sickle and subsequently other accused, namely, Abdul Kunchi, Moidu Kunchi, Sahul Hameed, Abubakkar Siddiq, Noushand and Mehamood attacked him with clubs. When he raised hue and cry, they ran from that place in car bearing registration No. KA-01-MF-4563 along with arms and clubs which were used to assault him and at the same time, victim's son Abubakkar Siddiq and his brother G. Ali Moosa came to the place and they took him to Puttur Government Hospital and provided medical aid to him in the said Hospital.