RAGHU @ KARISHMA RAGHU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for the State.

(2.) Petitioner is arraigned as accused No.1 in the background that according to one Raghu, on 19.2.2016 at about 10.30 p.m, when he was going towards his house along with his friend Manju, he was accosted at Kaliyamma Temple, Vinayakanagar by one Parashuram - accused No.1, the present petitioner who picked up a quarrel with accused No.1 and attacked the complainant and caused injury and thereafter they had fled the scene. Hence, the complaint.

(3.) A case having been registered against the petitioner and other accused for offences punishable under Sections 341, 307, 34 of IPC of 1860, the present petitioner has approached the Sessions Court, the same has been rejected on the ground that the petitioner had a criminal background and he was an accused in Crime No.27/14 and he was convicted for offences punishable under Section 324 of IPC. However, it was pointed out by stating that in so far as that case was concerned, there was no connection with the present case on hand. The petitioner was convicted since he was asked to plead guilty and accordingly had pleaded guilty.