N. HANUMANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is against the judgment of conviction dtd. 29/8/2013 and order on sentence dtd. 30/8/2013 passed in S.C. No.157/2011 by the Addl. District and Sessions Judge, Chitradurga (for short "trial Court").

(2.) For the sake of convenience, the parties herein are referred to as per their status before the trial Court.

(3.) The brief facts leading to this appeal are as follows: It is alleged by the prosecution that on 7/6/2011, at around 12:00 noon, the complainant had visited Jagadish Jewellery. The individuals accompanying the complainant were having lunch at Siddalingappa's Hotel. At that juncture, the appellant arrived at the jewellery shop on a motorcycle, took out a chopper from the vehicle, and began abusing the complainant in filthy language, simultaneously threatening to endanger her life. Thereafter, the appellant assaulted the complainant with the said chopper. Though the chopper was aimed twice at the complainant's neck, it struck her head when she bent forward. On hearing her cries of pain, the persons accompanying the complainant rushed to her rescue and attempted to apprehend the accused; however, the accused managed to escape. Subsequently, upon completion of the investigation, the Investigating Officer submitted the charge sheet against the accused for offences punishable under Ss. 504, 326, and 307 of the Indian Penal Code.