SAMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Section 332 IPC on a trial held by the Addl. District and Sessions Judge, Mysore.

(2.) THE facts reveal that on 21.01.2008, P.W. 2 -Ayub Ahmed and P.W. 3 -Krishna Murthy were on patrolling duty and at about 7.30 a.m., when they came near the main road junction, they found the appellant herein and he was threatening the public and harassing them, they questioned him, but despite the fact that they were on duty as police constables, they told him that they would register a complaint against him. He threatened them stating that they would register the case only if they are alive, saying so, he took out the razor from his pocket and threatened to cause injuries on the neck of P.W. 2. P.W. 2 escaped the blow and at that time, he sustained injury to his left thumb. When again a blow was given, his uniform was torn, and the name plate was broken. P.W. 3 intervened, but the appellant threatened him also and made an attempt to assault with the razor, he sustained injuries on the right wrist and at three other places. He dragged Krishna Murthy to the ground and in turn, he sustained injury near left eye and injuries due to the use of razor at other places. His helmet was damaged, the uniform was torn.

(3.) ANYHOW , the matter is of the year 2010. There is no representation. Therefore, the matter is taken up for disposal.