LAKSHMAIAH Vs. STATE BY GUDIBANDE POLICE STATION

JUDGEMENT

(1.) ON 24.07.2012, one Krishnappa S/o. Channarayappa gave a complaint to the jurisdictional police against the petitioners and the same came to be registered in Crime No.238/2012 for the offences punishable under Section 341, 324, 307, 504 r/w 34 of IPC. Petitioners also gave a complaint against the complainant Krishnappa and the same came to be registered in Crime No.237/2012 for the offences punishable under Section 324, 504, 506 r/w Sec 34 of IPC. Thus, there is complaint and counter complaint.

(2.) THE medical certificate of complainant dated 24.07.2012 specifies that he had sustained two simple injuries. It is also seen from the record that 2nd petitioner also sustained injuries and he is hospitalized.