SRI P U VISHWANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is directed against the order dated 22.8.2016 passed in S.C.No.120/2015 by the II Additional District Judge, Chikkamagaluru, whereby the application filed by the accused seeking discharge under Section 227 of the Code of Criminal Procedure, is rejected.

(2.) Briefly stated, the petitioner/accused No.7 along with accused Nos.1 to 6 is charge sheeted in respect of the offences under Sections 143, 147, 148, 448,427, 504, 324, 506, 363, 307 read with Section 149 of IPC.

(3.) The allegation is, the accused Nos.1, 4, 5 and 7 formed into an unlawful assembly with the common object broke open the back door of the house of CWs-1 and 2 and barged into his house. First accused insisted CW-2/Shashikala to disclose where her daughter is presently put up. He assaulted her with a long and also inflicted blows, thus attempted to kill her. When CW-1 tried to rescue his wife, accused Nos.4, 5 and 6 assaulted him with the long thereby caused bleeding injury. In their attempt to kill him, they vowed and threatened them to eliminate the whole family. In one out of the two vehicles they had brought, they forcibly abducted CW-2. During the said course, accused No.7 (petitioner herein), was present outside the house.