SAVITHRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed challenging the judgment and order of conviction and sentence dtd. 11/11/2011 passed by the Civil Judge and Addl. JMFC, Bhadravathi, in C.C.No.2382/2010, and the judgment and order dtd. 22/9/2014 passed by the Fast Track Court, Bhadravathi, in Crl.A.No.902/2011.

(2.) Heard the learned Counsel for the petitioners and the learned HCGP appearing for the respondent-State.

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this petition are, on 21/12/2009 at about 2.30 p.m., while CWs-1 & 2 were sitting in Ganapathi Pendal at Paper Town, Bhadravathi, the petitioners allegedly called from their mobile phone bearing No.970555602 to the mobile phone of the complainant bearing No.9741885868 and abused him in filthy language and also threatened to kill him. In this regard, a complaint was lodged, based on which the police had registered the case against the petitioners herein for the offence punishable under Ss. 506, 120-B read with 34 IPC . After investigation, the police had filed charge sheet against the petitioners for the offences under Ss. 506 read with 34 IPC .