RUDRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned State Public Prosecutor.

(2.) THESE petitioners are arraigned as accused Nos. 1 to 5 before the Court below in a Criminal Case, alleging offences punishable under Sections 143, 147, 148, 324, 307, 327, 504, 506 read with 149 of the Indian Penal Code, 1860.

(3.) THE learned counsel for the petitioners seeks to produce the wound certificate of the complainant to indicate that the injuries are simple in nature and that there is no seriousness that can be attached to the allegations. Further the allegations being against 14 persons it would not be clear as to what were the overt acts attributed to each of the petitioners.