SYED SAJJU Vs. STATE BY MANDYA

JUDGEMENT

(1.) The sole accused has preferred this Criminal Revision Petition under Sec. 397 of Code of Criminal Procedure, 1973 (for short ' Cr.P.C ') challenging the judgment and order of conviction and sentence passed by the Court of Additional Civil Judge & JMFC, Mandya (for short the 'Trial Court) in C.C.No.89/2008 dtd. 30/7/2013 and the judgment and order passed by the I Additional District & Sessions Judge, Mandya (for short the 'Appellate Court') in Crl.A.No.116/2013 dtd. 10/6/2014.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The petitioner was charged by the Trial Court for the offences punishable under Ss. 341 , 323 , 326 , 504 and 506 of IPC. It is the case of the prosecution that on 30/6/2007 at about 7.30 p.m, within the jurisdiction of Mandya West Police Station near 100 feet road, the petitioner wrongfully restrained CW1 - Mohammad Rafi and abused him in filthy language with an intention to provoke breach of public peace and threatened him with dire consequence to his life and also assaulted him with wooden repiece causing him grievous hurt on the left side of the cheek and further kicked him causing bodily pain. On the basis of complaint lodged by CW1, the jurisdictional police have registered a case against the petitioner for the aforesaid offences. After completion of investigation, the police have filed a charge sheet against the petitioner herein for the aforesaid offences.