MANGE GOWDA S/O LATE CHIKKIHUCHNA HUCHE GOWDA, RUDRESH S/O KALPURI HUCHEGOWDA, B.J. MANJEGOWDA AND YOGISH S/O NINGEGOWDA Vs. STATE BY KOPPA POLICE STATION REP. BY SPP. HIGH COURT COMPLEX

JUDGEMENT

(1.) THESE two petitions arise out. of the same Cr. No. 138/2010 of Koppa police station and the offences alleged are punishable under Sections 143, 147, 148, 341, 324, 307 r/w 149 of the IPC.

(2.) THE case of the prosecution in short is that, the complaint was lodged by one Shobha, wife of deceased Paramesha on 14.8.10 stating that, at about 7 00 a.m., when her husband was coming on motorcycle near the dairy of their village, accused persons forming into an unlawful assembly, surrounded him and when she rushed to save her husband, she was pushed aside and A -3 Shankara chopped the left hand of the complainant's husband Paramesha and the accused also assaulted her brother -in -law Chandra and caused him injuries.

(3.) LEARNED Counsel for the other Petitioner also adopted the very same argument of Sri. Shankarappa and sought for bail to the Petitioner in Crl.P. No. 271/2011 on similar grounds.