GOVINDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 482 of Cr.P.C seeking the criminal proceedings in CC.No.7234/2019 arising out of Crime No.46/2018 registered by Wilson garden police and charge sheeted for the offence punishable under Sec. 307 Read with 511 of IPC .

(2.) During the pendency of the petition both petitioner and respondent No.2 appeared through their counsel and filed joint compromise application seeking permission of this Court to compound the offence. The learned counsel for the petitioner submits the FIR was registered only for 324, 498(A) of IPC , but subsequently in the charge sheet added 307 Read with 511 of IPC .

(3.) Learned counsel for the petitioner submits that there is no allegation against the petitioner for attempt to commit murder, except there is a family dispute between the parties. It is also submitted the petitioner and respondent No.2 living together and having three children aged about 18, 15 and 13 years.