SHASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are the accused Nos. 1 and 4 before the Trial Court. They have been convicted for the offences under Ss. 384, 506, 511 r/w 34 of Indian Penal Code (for short 'IPC').

(2.) The complainant is a lawyer by profession. He is having office at K.S.Rao Road at Mangaluru. It is stated in the complaint that when he was in his office, four unknown persons trespassed into his office and threatened him to make payment of Rs.500.00as hafta by stating that they are the members of rowdy gang namely Ballalbagh. By that time, CW.6 visited the office, then, the unknown persons went away from the office. Again on the following day, around about 7.00 p.m., the accused went to the office of the complainant to ask hafta amount, the complainant closed the door and made them to go away.

(3.) It is further stated in the complaint that the accused stated to have threatened the complainant with dire consequences and went away from the spot. Therefore, the complainant lodged a complaint to the jurisdictional police. Upon the complaint of the complainant, the jurisdictional police have registered a case in Crime No. 141/2008 against the accused for the above said offences and started investigation. After completing the investigation, submitted the charge sheet.