DODDAHUSENSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED counsel for the petitioners in Crl.P.No.101918/2014 files a memo, which reads as under:

(2.) LEARNED counsel for the petitioners in Crl.P.No.100161/2014 files a memo, which reads as under:

(3.) THE petitioners are charge sheeted for the offence punishable under Sections 143, 147, 148, 323, 324, 307, 302, 109, 504, 506 read with Section 149 of IPC. The case of the prosecution is, the accused persons were infuriated against the complainant and his friends for forming of Sri Ram Sene in the village. In pursuance of the same, very often there used to be galata between unrival parties; on one such occasion on 25.09.2014, the President of Sri Ram Sene lodged a complaint against the accused party, which was registered in Crime No.114/2014. While the complainant party was returning to the village, the accused persons formed unlawful assembly assaulted the victims with deadly weapons.