M. KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 2 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 323, 324,307 read with 34 of IPC registered in respondent Police Station Crime No. 275/2014.

(2.) I have heard the learned Counsel appearing for the petitioner -accused No. 2 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) THE case of the prosecution in brief is that on 06.05.2014 at 8:30 a.m., husband of the complainant and the complainant had been to their land situated at M. Bettahalli Village, bearing Sy. No. 8/1, for the purpose of cultivation. At 10:30 a.m., petitioner, Manjusetty and Guru came to the place by holding chopper, sickle and knife. They assaulted with those weapons on the face of husband of the complainant, thereby he fell down and become unconscious. At that time, the petitioner has assaulted the complainant's husband with sickle, and Manjushetty and Guru have also assaulted him with stone. All of them, together, put stone on the hand of her husband and thereby, her husband sustained injuries. On the basis of the said complaint, the case was registered by the respondent police.