KARTHIK RAMANUJAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being unsuccessful in getting order of discharge by the Trial Court.

(2.) The petitioner had filed discharge application under Sec. 227 of Code of Criminal Procedure (for short " Cr.P.C .") before the Trial Court seeking for discharge from the case which is registered under Ss. 307, 326, 323, 504 and 506 read with Sec. 34 of Indian Penal Code (for short " IPC "). Brief facts of the case are as under:

(3.) It is the case of the prosecution that, on 12/12/2016 at about 02.00 a.m., the complainant along with his friends CWs.2 to 6 had been to the Empire Hotel at Jayanagar, Bengaluru, for dinner. After finishing the dinner, they came to take off their car which was parked near NMKRV College gate. However, they noticed that, another car Ford Endeavour bearing its registration No.KA-03-MK-9747 was parked behind their car. When the complainant was not able to take off his car, there was a quarrel between the car owners. It is further stated that, when CW.1 - Sandeep Nagaraj intervened and questioned the accused as to why he was scolding them, at that time, the accused took off his waist belt and swung it and folded the belt to his hand and fisted on the right eye of the complainant. The complainant sustained injury on his right eye and fell down and became unconscious. It is stated that, when he regained consciousness, he was in St.John's Hospital, Bengaluru.