MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner-accused feeling aggrieved by judgment of first Appellate Court on the file of Prl. District and Sessions Judge, Dharwad in Crl.A.No.20/2010, dtd. 11/3/2013, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned before 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 on 25/9/2008 at 8.05 p.m. at Maratha colony Dharwad, while CWs.1 and 2 were proceeding by walk on road, at that time, accused picked quarrel with CW.1, who is divorced wife of accused, further assaulted her with iron rod on her right knee, thigh, shoulder and caused injuries. When CW.4 came to rescue CW.1, accused also assaulted on her by iron rod on right knee and left forearm, thereby caused grievous injuries. Accused abused CWs.1 and 4 in filthy language and administered threat to take away their life. On these allegations made in the complaint, investigation was carried out and investigating officer filed charge sheet.