STATE OF KARNATAKA Vs. ASHOKAPPA

JUDGEMENT

(1.) This revision petition is filed under Ss. 397 R/w. 401 of Cr.P.C . 1973, seeking to set aside the order passed by the Prl. District and Sessions Judge, Haveri in Criminal Appeal No. 57 of 2013, dtd. 18/7/2016 by allowing this criminal Revision Petition and to confirm the judgment and order dtd. 14/8/2013 passed by the Civil Judge and JMFC, Savanur in C.C.No. 20 of 2011.

(2.) The rank of the parties before the trial Court is retained for the convenience of this Court.

(3.) Brief facts of the prosecution case is that on 22/11/2010 at about 7.30 a.m. at Nadiniralagi village, in front of the complainant's house, the accused persons formed an unlawful assembly and picked up quarrel with CW.1 with a common object and assaulted C.Ws.1, 5 and 6 by bare hands and caused grievous hurt to CW.5 by means of stone and further, the accused persons abused the complainant in a filthy language. The accused persons caused criminal intimidation to the complainant. Accordingly, the complainant lodged the complaint before CW.10 and on receipt of complaint, investigating officer has submitted charge sheet against the accused for offences punishable under Ss. 143, 147, 148, 323, 326, 504 and 506 R/w. Sec. 149 of IPC. Charges were framed by the Civil Judge and JMFC, Savanur, the accused appeared before the learned Magistrate and they pleaded not guilty and claim to be tried.