BASAVANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by judgment of first appellate Court on the file of Principal District and Sessions Judge, koppal, in criminal appeal No.08/2019 dtd. 25/7/2022 preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that one year back, the husband of the complainant by name Padiyappa Gudadur had given guarantee employment book NREGA (NATIONAL RURAL EMPLOYMENT GUARANTEE ACT, 2005) to the accused. Complainant was demanding the accused to give back the book and he was postponing the same on one or other pretext. On 29/6/2022 at about 5.00 p.m when complainant along with CWs-4 and 5 went near the house of accused, again asked to return the book. However, accused being enraged of the same started abusing complainant in filthy language and assaulted on the right hand of complainant with "Kandali" and thereby caused bleeding injuries. Further, accused administered threat to take away the life of complainant. On these allegations made in the complaint, the investigating officer after completion of investigation filed the charge sheet.