C. V. THIMMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed by the accused seeking to set aside his conviction and sentence passed in CC No.897/2000 dated 24.02.2010 on the file of the I Addl. Civil Judge (Jr. Dn.) & JMFC, Bhadravathi and judgment and order dated 18.09.2011 passed by the Presiding Officer, Fast Track Court at Bhadravathi in Crl.A.No.18/2010, whereby he was convicted and sentenced for the offences punishable under Sections 504, 324, 326 and 506 of IPC.

(2.) I have heard the learned counsel appearing for the accused - petitioner and the learned HCGP for the respondent-State.

(3.) It is the case of the prosecution that on 24.01.2000 at about 3.00 p.m., at Arabilachi, Vaddarahatti village, Bhadravathi Taluk, in the background of a marital dispute between the accused and the complainant, when the complainant (PW1) refused to withdraw the petition filed by her for maintenance, the accused abused her in filthy language and intentionally insulted her so as to provoke breach of peace and assaulted her with stone and knife and caused simple as well as grievous injuries on her forehead, chin and neck and also criminally intimidated her of dire consequences and thereby committed offences punishable under Sections 504, 324, 326 and 506 of IPC.