GIRISH S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.2 in Crime No.40/2020 of Tumkur Rural police station. The said case is registered against the petitioner and 12 others for the offences punishable under Sections 143 , 147 , 148 , 323 , 326 , 341 , 427 , 448 read with Section 149 of IPC on the basis of complaint of Krishnappa.

(2.) It is alleged that on 24.02.2020 at 7.00 a.m. due to some previous ill-will accused forming themselves into an unlawful assembly armed with clubs vandalized the house of the complainant. It is further alleged that accused Nos.1 to 3 assaulted Purushotham the son of the complainant with rod and broke his four teeth. Then they waylaid the complainant when he was proceeding in his car and assaulted him also.

(3.) Regarding the same incident, accused No.6 lodged a complaint in Crime No.39/2020 against the complainant party of this case alleging that on the same date, time and at the same place, the accused party therein armed with deadly weapons like chopper, long etc assaulted the complainant and his people, attempted to commit their murder and caused them grievous injuries.