SHIVALINGA Vs. SIDDAIAH

JUDGEMENT

(1.) Sri. Neelisidda S/o Late Siddaiah is present along with his counsel. Learned Additional Special Public Prosecutor for respondent No. 2 is present.

(2.) Sri. Shivalinga S/o Marigowda-petitioner-accused No. 1 is present, Sri. Basappa S/o Marigowda-Petitioner-accused No. 2 is present, Sri. Mahadeva S/o Marigowda-petitioner-accused No. 3 is present, Sri. Nagesha S/o Bundappa-Petitioner-accused No. 4 is present, Sri. Basava S/o Madegowda-Petitioner-accused No. 5 is present.

(3.) Neelisidda S/o Late Siddaiah (injured) is present before the Court. Learned Additional Special Public Prosecutor is present. Today, they have filed joint affidavit stating that petitioners and respondents have settled their family dispute. Both the parties have deep regret and apologetic of their actions. Based on their own thinking, free will and consent, without any outside pressure and based on the advice of the village elders, they have settled the dispute amicably. Now, they are leading peaceful lives. They have also undertaken that they will not indulge in any such activities in future.