MOOKAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) FIR registered for the offences punishable under Ss. 447, 437 read with Sec. 34 of IPC is impugned in this petition.

(2.) The summary of the FIR is that, on 26/10/2021 at about 12.30 p.m, the accused by forming an unlawful assembly criminally trespassed into the land in Sy.No.289/7 measuring 5 acres 9 guntas and Sy.no.289/4 measuring 4 acres 30 guntas, in which the informant was cultivating the land, damaged the standing crops worth Rs.90,000.00.

(3.) Heard the learned counsel for the petitioners - accused Nos.1 to 3 and the learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2.