YOGESH ALIAS KEERTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE material facts of the prosecution" case discloses that one Meenakshi (daughter of PW2) (injured eye-witness) fell in love with one Lokesh (Son of A5 ). PW1 (sister of Meenakshi) Chastised meenakshi for her love affair. But Meenakshi defying her parents, left the house, took shelter in the house of A1 who helped Meenakshi to elope with Lokesh and they got married.

(2.) ONE Manjamma is the deceased in the incident and she is wife of pw2. It is stated that Al was in love with one Shashikala (PW11 -daughter of one Raju ). The parents of PW11 opposed the marriage with al and they have lodged the complaint against Al. In that transaction pw2 has supported Raju to lodge the complaint against Al. The daughter of said Meenakshi after her marriage with A5 was not on visiting terms with PW2 and other family members.

(3.) ON 5. 8. 2002 around 8 pm Al to A4 came along with A5 to the house of PW2. The A enquired PW2 as to whether he had seen Al to A4. in the market area of Sakleshpur in the morning of 5. 8. 2002. PW2 answered in the affirmative that he saw Al to A4 in the market area. Al to A4 were carrying chopper, they felt that it is a false answer and started assaulting PW2 who tried to escape and fell in the drain pit. The deceased who saw assault on her husband, intervened. A1 and A4 were angered at the intervention of the deceased and assaulted her. The deceased ran towards the house of Kumar (CW 14) in escape bid. Al and A4 chased and assaulted her at the house of Kumar (CW 14 ). Al to A4 all of them assaulted pw2 with chopper and caused fracture of both hands.