(1.) Heard the learned Additional State Public Prosecutor for admission.
(2.) The facts of the case are as follows:
(3.) In this background it is stated that, on 11.05.2013, at about 1.00 a.m., accused Nos. 1 to 6 are said to have formed themselves into an unlawful assembly in front of Kenchannavar Petrol Bunk, on Gadag Laxmeshwar road, with a common object of committing the murder of Mahadevappa and Shivanand Kundi and in order to do so, had armed themselves with deadly weapons and had attacked Mahadevappa and Shivanand Kundi. And had thereby committed the offences punishable under Ss. 143, 147, 148 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.', for brevity). It transpires that, as a result of the assault and use of foul language, in abusing the victims, and also threatening them with their life they had thereby committed the offence punishable under Ss. 504 and 506 of IPC. It is alleged that, accused Nos. 1 and 2 had assaulted Mahadevappa with a stick on his head and caused grievous injuries. Accused Nos. 3 and 6 had assaulted Mahadevappa again with sticks on other parts of his body, and accused No. 3 had assaulted Shivanand Kundi with a stick and attempted to murder Mahadevappa. It is in this background, they were charge sheeted.