GUNDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioners/accused Nos.1 to 5 feeling aggrieved by order passed by Prl. District and Sessions Judge Dharwad in Crl.A.No.64/2011, dtd. 25/2/2013, 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 prosecution can be stated in nutshell to the effect that 31/3/2003 at about 5.00 p.m. while complainant with his wife and son-CW.1 were in the house, accused Nos. 1 to 5 with common object picked up quarrel with son of complainant- Vishnu and started abusing him in filthy language, since he has questioned construction of toilet alleging that the same is in their place. Accused Nos. 1 and 5 twisted right and left hand of Vishnu and accused No.3 by brick assaulted on eye and accused No.4 assaulted by stone. Due to which, son of complainant-Vishnu suffered injuries, further all the accused have administered threat to takeaway the life of Vishnu. On these allegations made in complaint investigating officer carried out investigation and filed charge sheet for the offences punishable under Ss. 143, 147, 148, 323, 324, 326, 341, 504, 506 R/w. Sec. 149 of I.P.C.