RAJMAL HASTIMAL GANNA Vs. VIMAL MOOLCHAND BAFANA

JUDGEMENT

(1.) Appellants-accused Nos. 1 to 6 feeling aggrieved by judgment of the II Addl. District and Sessions Judge & Spl. Judge, Dharwad in Crl.A.No.56/2012, dtd. 13/3/2015, 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 respondent-complainant can be stated in nutshell to the effect that accused are relatives of complainant's wife-Seema and they were dissatisfied with their marriage and as such, they have developed hostility against complainant. On 9/11/2003 complainant and his friend-Raju Alakuntki were going in a motorcycle bearing No.KA-25G/1970 from Hubballi to Bankapur via Charmatti circle, when they reached at the said spot at about 7.45 p.m. accused by forming unlawful assembly came in TATA Sumo vehicle bearing No. K.A 25-M-2557 and abused the complainant and his friend in filthy language and thereafter, took the complainant in their vehicle, further they assaulted and threw him near railway track and threatened to kill him.