VIRABHADRAPPA Vs. STATE OF MYSORE

JUDGEMENT

(1.) THE three petitioners were accused in C.C. No. 933/62 in the Court of the Judicial Magistrate, First Class, Ron.

(2.) THE complainant and the accused are close relations. The charge against the accused was that they assaulted the complainant and caused him an injury and therefore they were guilty of offence punishable under sections 325 and 355 read with 34 of the Indian Penal Code.

(3.) THE learned Magistrate passed an order stating that in view of the close relationship between the parties, if the complainant is compensated to the extent of Rs. 300/ -, the application stands granted. He further directed that the amount should be deposited in Court before the 23rd, failing which the application would stand rejected. Against this order, the present revision petition has been filed.