ARUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Government Pleader for the respondent.

(2.) The case of the prosecution is that, On 12.03.2016 at 9.00 p.m., the nephew of the complainant by name Ashwath Narayana was assaulted by the accused who came in an Autorickshaw and the accused used lethal weapons to assault him.

(3.) Learned Counsel for the petitioners submits that the injuries caused are simple in nature and in fact, the victim has already been discharged from the hospital. Learned Counsel for the petitioner further submits that the present petitioners have not used any deadly weapons nor caused any grievous injuries.