MALLIKARJUN AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent.

(2.) The petitioners are before this Court being aggrieved by the order passed by the VII Addl. District and Sessions Judge, Belgaum at Chikodi. The petitioners before this Court are accused Nos.2,4 and 5 in Crime No.258/2014 registered for the offences punishable under Sections 143, 147, 148, 307, 504 r/w 149 of IPC and later the provision of Section 302 of IPC came to be added for the death of one Ajja Balakrishna. The case of the petitioners is that they were passing in the lane behind the house of the complainant and the accused/ petitioner is stated to have observed the wife of the complainant answering nature call. The complainant informed of the same and agitated by the same, they have intercepted the petitioners-accused.

(3.) Thereupon, a quarrel ensued between the parties and in that quarrel Ajja Balakrishna was assaulted on his head with the club, as a result of which he has suffered head injury and later succumbed in the hospital. Based on this incident, a complaint and counter complaint have been filed. The petitioners have also suffered minor injuries.