SIDDAPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the respondent.

(2.) The petitioners are before this Court are arrayed as accused Nos. 1, 4 and 5 in Crime No. 258/2015 registered on 26.09.2015.

(3.) The case of the defacto complainant is that accused Nos. 1 to 5 came near their land, over which there was a dispute between the father of the defacto complainant and the accused, and that the accused Nos. 1 to 5 formed into an unlawful assembly and had armed themselves with an axe and clubs picked up quarrel with them. Thereafter, with an intention to murder them, accused Nos. 1 to 5 are said to have assaulted them with the said weapons and caused grievous injuries. Accused Nos. 6 and 7 assaulted the lady members of the family who tried to rescue the injured victims. The said incident occurred on 25.09.2015 at about 9.00 a.m. and in that process they are alleged to have assaulted his brother Mahantesh K. Talageri with an axe on his head and his father on the legs. On these allegation the complaint came to be filed on 26.09.2015 at about 11.15 a.m. The respondent state has filed statement of objections.