TIMMAYYA AND ORS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The complaint is lodged on 2.9.2017 at 6.30 p.m. by the complainant Smt. Duragamma wherein it is alleged that on 2.9.2017 at 10.30 a.m. husband and son of the complainant had gone to graze the cattle and sheep near the land of the complainant and they observed fencing on the way. When they questioned regarding fencing, all the petitioners formed a group and accused No.1 held Siddayya and accused No.3 hit him on the head with axe and also hit Ramesh who is the son of complainant with rod and the injured Siddayya is said to be in Lingasugur hospital under treatment.

(2.) The learned counsel for the petitioners would submit that the injured Siddayya was discharged from the hospital on 20.09.2017 and his son Ramesh was not admitted to the hospital. The learned counsel would further submit that the petitioners are the members of the same family and they do not have criminal background.

(3.) The learned HCGP would submit that the petitioners have caused head injury to the injured- Siddayya.