STATE OF KARNATAKA Vs. DAYANANDA POOJARI

JUDGEMENT

(1.) The State has preferred this appeal against the judgment of Acquittal passed by the Additional Civil Judge and JMFC, Bantwal, Dakshina Kannada in C.C.No.1305/2013 dtd. 18/9/2015.

(2.) For the sake convenience, the parties herein are referred as per their rank and status before the Trial Court.

(3.) The brief facts leading to the appeal are that, the Bantwal Police submitted the charge sheet against the accused for the commission of offences punishable under Sec. 341, 504, 324 and 506 of IPC. It is alleged by the prosecution that on 15/7/2013 around 6.30 pm when PW-1 was proceeding towards his house on his motor bike, he was obstructed and stopped at Dhanupooje Village by the accused Dayananda Poojary on the pretext that he had stared at him on the previous day. The accused immediately abused as "Bevarsi Randemaga" and assaulted PW-1 with his umbrella and caused abrasion on his chest and also caused blood injury on the lips of PW-1 and was continuously assaulting and threatening to his life until PW-2 and other members arrived. Thereby, accused has committed the alleged commission of offences.