YANKANNA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The victim has lodged the complaint against the petitioner herein and others for the offences punishable under Sections 341, 109, 307, 504 and 506(2) r/w Sec. 34 of IPC. It is alleged that on 6.1.2016 in the evening, when the complainant was proceeding on his motor cycle bearing No.KA -28/Y -3804, he was confronted by a person, who enquired his name and when he revealed his name, the said person assaulted him on his head and left hand and thereafter he escaped by running into the Sugarcane fields. The said incident has occurred on 6.1.2016 and the complaint came to be lodged on 7.1.2016 at about 4.30. a.m. In the complaint it is stated that he suspects the present petitioner and another person to have set up the assailants to murder him and that the petitioner has made an attempt to finish him off.

(3.) The respondent -police acting on the complaint, arrested the petitioner and got remanded the petitioner to judicial custody.