NAGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 of Cr.P.C. is filed by accused Nos.1 to 9 challenging the judgment and order of conviction and sentence passed by the Court of Judicial Magistriate First Class, Mandya in C.C.No.976/2006 dtd. 24/1/2015 and the judgment and order dtd. 29/1/2018 passed by the Court of Prl.Sessions Judge at Mandya in Crl.A.Nos.12/2015 and 17/2015.

(2.) Heard the learned counsel for the petitioners, learned counsel appearing for PWs.1, 3 and 4 and learned HCGP for respondent-State.

(3.) Facts leading to filing of this revision petition narrated briefly are: On 16/9/2006 at about 9.30 p.m. within the limits of Mandya Rural Police Station near Kabbanahallil Circle, the petitioners in furtherance of their common object formed into an unlawful assembly in order to commit rioting by holding weapons like iron lang and wooden club, abused CW.3 and assaulted him with deadly weapons. While CWs.1 and 2 tried to intervene, accused persons also assaulted them and caused simple as well as grievous injuries to CWs.1 to 3.