MIRZA FAIZAL BAIG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused is sought to be prosecuted for the offences punishable under Ss. 506 , 504 , 307 , 324 of IPC.

(2.) The summary of the charge sheet is that, when the injured - complainant after gargling his mouth, spat water which fell on the accused, and for the said reason, the accused picked up a quarrel with the injured, and when the accused tried to assault the injured on his neck with a knife, the injured escaped and sustained injuries on the right and left elbows.

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