TAMMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/accused No.1 feeling aggrieved by judgment of First Appellate Court on the file of II Addl. District and Sessions Judge, Haveri, sitting at Ranebennur in Crl.A.No.4/2010, dtd. 31/10/2013, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned before the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 17/4/2007 at 1.00 p.m. complainant was driving bus bearing No.KA-25/F-1957 and stopped the said vehicle by Thippaikoppa cross for alighting passengers. At that time, accused came driving his tractor and stopped across the bus. The complainant asked the accused to take side of tractor, so that he can pass. However, accused No.1 assaulted on his neck and chest and accused No.2 fisted on his shoulder, thereby both the accused have voluntarily deterred the complainant being public servant from lawful discharged of his duties. On these allegations made in the complaint, investigation was carried out and investigating officer filed charge sheet.