RAMLINGAPPA Vs. IRAWWA

JUDGEMENT

(1.) This petition under Sec. 482 of is filed by the petitioners - accused Nos.1 to 4 challenging the proceedings in C.C.No.737/2022 on the file of Senior Civil Judge and JMFC, Basavana Bagewadi, for the offences punishable under Ss. 323, 324, 354, 355, 307, 504 and 506 read with Sec. 34 of IPC.

(2.) The case of the prosecution is that though the decree is passed allotting half share in the property, the accused having filed an appeal and came forcibly entered the land to harvest the Tamarind and thereby assaulted the complainant and abused her in filthy language and threatened her with dire consequences.

(3.) The learned Magistrate after accepting the charge-sheet took cognizance of the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.