SHIVALILA Vs. STATE

JUDGEMENT

(1.) The petitioners, who are accused Nos.5 to 9, have been charge sheeted for the offences punishable under Ss. 143, 498(A), 323, 504 read with Sec. 149 of IPC.

(2.) The summary of the charge sheet is that, the defacto complainant is the wife of accused No.1 and accused Nos.5, 7 and 9 are the sisters of accused No.1, and accused Nos.2 and 4 are the husbands of accused Nos.5 and 7. The accused subjected the defacto complaint to cruelty, and also assaulted with the hands and abused her in filthy language. The learned Magistrate, after accepting the charge sheet, took the cognizance of the aforesaid offences. Taking exception to the same, this petition is filed.

(3.) The respondent No.2 though served with notice has not chosen to appear in person or through her counsel.