HANUIMANTHAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.S.M.Kalwad, learned counsel for the revision petitioner and Sri.Praveena Y. Devareddyavara, learned High Court Government Pleader for the State/respondent.

(2.) Accused who suffered an order of conviction in CC No.530/2013 for the offence punishable under Sec. 138 of the Negotiable Instruments Act which was confirmed in Crl.A.No.54/2014 and sentenced as under is the revision petitioner:

(3.) Facts in brief which are utmost necessary for disposal of the present revision petition are as under: Basamma W/o Parashuramareddy Banakar lodged a complaint with Halageri Police Station, Ranebennur Rural Circle for the offences punishable under Sec. 324, 323, 355, 504 and 506 of IPC said to have been committed on 2/3/2013. As per the complaint averments, it is revealed that on 2/3/2013 at about 8.30 a.m. when complainant was crying recollecting the death of her daughter, standing in front of her house, accused came there and abused her in filthy language and assaulted her with hands. Thereafter, took a stick which was lying nearby the place of incident and started beating the complainant on her back and neck with the stick and also assaulted her with chappal. Persons who were there near the place of incident, came and rescued her and pacified the quarrel.