ASWATH Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and also the learned HCGP. Perused the records.

(2.) THE records disclose that the 2nd respondent herein has filed a private complaint in PCR No. 327/2012 for the offences punishable under Sections 324, 307, 341, 506 r/w. 149 of IPC.

(3.) THE allegations made in the complaint in brief are that, on 22.07.2012 Accused Nos. 1 and 2 (Petitioner Nos. 1 & 2) were conducting Bhoomi Pooja in Site No. 2 situate at K.R. Nagar Town, Next to Kuvempu Block. At that time, the complainant (2nd respondent) along with his wife -Smt. Shashi Rekha came there and demanded the petitioners/accused persons for money, at that time, Accused No. 1 picked -up quarrel and suddenly abused the complainant and his wife and also assaulted the complainant with a club on his back, chest and on face. The 2nd accused also caught hold the color neck of the shirt of the complainant and assaulted him on several parts of his body. At that time, Accused Nos. 3 to 8 also came there and they also assaulted the complainant and his wife with a club and also threatened them with dire consequences of killing them and also outraged the modesty of the wife of the complainant. On these allegations the complaint came to be lodged.