SRINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) FIR was registered for the offences punishable under Ss. 323, 324, 504, 307, 506 read with Sec. 34 of IPC.

(2.) In the FIR, the informant has alleged that, on 26/4/2023 at 4.00 p.m., the accused persons were blocking drainage which is passing by the side of her house obstructing flow of water. The informant asked the accused persons as to why they are blocking the drainage, at that time, the accused persons abused her in filthy language and the accused No.1 assaulted on her forehead at left side with an iron road causing bleeding injuries and when her son and daughter came to rescue her, the accused No.1 assaulted with stick on his head and on right elbow, and thereafter, the accused No.3 and accused No.4 together assaulted the informant with hands and fisted on stomach, back, chest and the accused No.1 fisted on the chest and stomach of the son of the informant and thereafter, the accused threatened that they would kill her son.

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