THANSEER AHMED Vs. THE STATE AND ORS.

JUDGEMENT

(1.) SINCE the parties in both the cases are common and common question of law would arise for consideration, both cases are taken together for consideration.

(2.) THE petitioner in both cases viz., Thanseer Ahmed, on the complaint of second respondent/Shanthi Prasad Hegde, has been charge sheeted for the offence under Sections 341, 326 and 307 of IPC by the respondent/Police in Crime No. 207/2013. Now the case is committed to the Sessions Court in S.C. No. 11/2015 pending on the file of Principal District and Sessions Judge, Dakshina Kannada, Mangaluru.

(3.) THE allegation of the prosecution in Crime No. 207/2013 (Crl. P. No. 4293/2015) is, on 25.9.2013 at 14:00 hours while the complainant/Shanthi Prasad Hegde was taking his Innova Car backwards, accidentally it touched Tanseer Ahmed/accused No. 1 therein causing injury to his body; he waylaid the complainant, dragged him by his collar, squeezed his neck, verbally abused and put threat to his life; the complainant since was scared, pulled out his Revolver, the accused caught hold of the hand of the complainant and with another hand, squeezed the neck of the complainant; by that time, there was firing in air twice. During the effort of the complainant to wriggle out from the clutches of the accused, he suffered grievous injury, etc.