O.C.KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 Cr.P.C. Based on a complaint made by one Rajanna s/o Siddaiah of Urukere village, Kasaba Hobli, Tumakuru Taluk. The respondent - police registered a case against the petitioners in Cr.No.39/2020 for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 307 , 354 , 504 , 506 r/w 149 IPC and Section 25 of the Arms Act.

(2.) Heard the petitioners' counsel and the High Court Government Pleader.

(3.) In the complaint it is stated that at about 6.30 a.m. on 24.2.2020, the complainant was going to Yoga Centre. When he came near the house of the first petitioner, the latter was removing the car from his compound and parking in the road and at that time the car touched the trunk portion of the complainant. When the complainant asked the first petitioner as to why he was not careful, it is stated that the petitioner first attacked the complainant and assaulted him on his head with a club. Then the 3rd petitioner, Purusthama held the neck of the complainant and tried to kill him. Thereafter the other accused who are not before this court attacked the complainant.