MACHAMANDA N. SUMANTH, S/O. LATE NACHAPPA, MANIRA MUTHAPPA, S/O. KARUMBAIAH AND AJJAMADA JAYA, S/O. CHITIAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Revision Petition is filed under Section 397 and 401 of Code of Criminal Procedure against the judgment of conviction and sentence dated 28th July 2007 passed in Criminal Appeal No. 49/2000 on the file of the learned Ad Hoc District & Sessions Judge, Fast Track Court, Virajpet.

(2.) THE relevant facts leading to this revision petition are as follows: PW -1 - Suresh S. Hegde, RFO, Ponnampet he received credible information on 13.09.1998 that one Ajjimada Chittiappa that he stored some beeti logs in his house without permission and licence. On 13.09.1998 immediately he proceeded along with his staff to the house of Chittiappa and when they were preparing the mahazar, the revisional Petitioners obstructed their work and threatened them not to register case against Chittiappa. Therefore, PW -1 the RFO lodged a complaint before the Gonicoppa Police and the same was transferred to Sri mangala Police Station. The Sub -Inspector of Police, Srimangala Police registered a case, conducted spot mahazar, collected Ex. P1 to P3 wound certificates of P Ws 2 to 4 and after recording the statement he filed the charge sheet against the revisional pecitioners for the offence under Sections 341, 332 and 506 r/w Section 34 of I.P.C. before the Additional Civil Judge and JMFC, Virajpet.

(3.) CONSIDERING the evidence of the prosecution witnesses and the medical evidence, the learned Civil Judge, Virajpet found the revisional Petitioners guilty for the offence under Sections 341, 332 and 506 r/w Section 34 of I.P.C. and sentenced all of them to undergo simple imprisonment for three months for these offences.