ANAND G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri.Chandrashekara K.A., appearing for the petitioners, the learned High Government Pleader Sri.Harish Ganapathy, appearing for respondent No.1 and the learned counsel Sri.K.P.Bhuvan, appearing for respondent No.2.

(2.) A crime comes to be registered in Crime No.31/2023 for offences punishable under Ss. 307, 341, 323, 504 read with Sec. 34 of IPC. The Police conduct investigation and filed a final report i.e., the charge sheet. The offence of Sec. 307 of IPC springs in on the score that there is a wound certificate which depicts that the complainant's younger brother suffered injuries due to the act of the petitioners - accused. The injuries depicted in the wound certificate reads as follows:

(3.) During the pendency of the petition, the parties i.e., accused and the complainant have entered into a settlement and filed an application for compounding of offences and filed joint affidavit before this Court.