LAWS(KAR)-2022-10-91

PARASHURAM Vs. STATE OF KARNATAKA

Decided On October 12, 2022
PARASHURAM Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The present petitioner was accused in Criminal Case No.295/2010, in the Court of the Judicial Magistrate First Class at Harapanahalli, (hereinafter for brevity referred to as "the Trial Court"), who, by the judgment of conviction and order on sentence dtd. 7/2/2012 of the Trial Court, was convicted for the offences punishable under Ss. 504 , 186 , 353 and 506 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as "the IPC ") and was sentenced to undergo simple imprisonment for a period of six months for the offence punishable under Sec. 504 of the IPC; to undergo simple imprisonment for a period of one year for the offence punishable under Sec. 353 of the IPC; to undergo simple imprisonment for a period of six months for the offence punishable under Sec. 506 of the IPC and also sentenced to pay a fine of Rs.500.00 for the offence punishable under Sec. 186 of the IPC, in default, to undergo simple imprisonment for a period of one month.

(2.) The summary of the case of the prosecution is that, on the date 26/2/2010, at about 10:30 a.m., at the Government Primary School in Ramanagara, while CW-1 - M. Shekharappa was on duty as a Teacher, teaching the students, the accused entered the class room and obstructed the teaching work of CW-1. When his act was questioned by him, the accused abused CW-1 in filthy language, tore the Attendance Book maintained by him and also assaulted CW-1 with his hand and threatened to his life, thereby has committed the offences punishable under Ss. 504 , 186 , 353 and 506 of the IPC.

(3.) The accused appeared in the Trial Court and contested the matter through his counsel. The accused pleaded not guilty. As such, in order to prove the alleged guilt against the accused, the prosecution got examined in all twelve (12) witnesses from PW-1 to PW-12, and got marked documents from Exs.P-1 to P-4(a). On behalf of the accused, one Sri. Babu S/o. Hussain Peerasab was examined as DW-1 and a School Certificate was got marked as Ex.D-1.