MALLAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for admission but with the consent of both the sides, it is taken up for final disposal.

(2.) This petition is filed by petitioners - accused Nos.1 to 4 under Section 482 of the Cr.P.C., praying the Court to quash the entire proceedings in C.C.No.3905/2015, which is registered in Babaleshwar Police Station Crime No.146/2013.

(3.) The brief facts of the prosecution case as per the complaint averments that the complainant filed the complaint alleging that the complainant having the landed property bearing Sy.Nos.109, 110 and 111 and they have grown the Sugarcane and also the fruit bearing trees. When accused No.1 damaged the crops in the land of the complainant on 19.07.2014 in the noon time accused No.1 told the complainant that he is going to plough the land and what she can do. It is also the allegation that accused No.1 slapped on her cheek and also fisted and caused the internal injuries and he has posed threat to her life. Further allegations that thereafterwards the other accused persons i.e. the petitioners herein came to the said land and they have abused the complainant in filthy language. At that time neighbouring land owners namely, Ramappa Kallappa Kolkar came to the said land and he pacified the quarrel. It is further allegation in the complaint that accused Nos.2 to 4 came and damaged the crops so also fruit bearing trees and when questioned why they have done so, accused No.1 assaulted the complainant and other accused persons abused the complainant in filthy language and thereby they have committed the alleged offences. On the basis of the said complaint, case came to be registered against the petitioners.