STATE OF KARNATAKA Vs. MEGHARAJ

JUDGEMENT

(1.) This is the appeal preferred by the State against the judgment and order of acquittal passed by the Court below being aggrieved by the judgment dated 11.6.2014 passed by the II Addl . District and Sessions Judge, Haveri, sitting at Ranebennur, in Sessions Case No.34/2011, whereby the accusedrespondents came to be acquitted for the offences punishable under Sections 143, 147, 323, 324, 353, 341, 504, 506 and 307 read with Section 149 of IPC.

(2.) The brieffacts of the prosecution case as per the version of the complainant PW.1 the Taluka Executive Magistrate, Ranebennur that upon direction of the District Executive Magistrate and Assistant Commissioner, he secured his staff and decided to visit Tungabhadra bank of Belur village. PW.1 received information that certain of the people are engaged themselves in illegal extraction of sand using boats affecting the course of the river. When the complainant along with his staff approached banks of Tungabhadra river at Belur village, about 50-60 people holding clubs in their hands abusing Government officials in filthy language making loud noise with a common intention and common object, assaulted all the Government officials and attempted to commit murder. Meanwhile upon approach of the police party, the mob went away. Thereafterwards injured were admitted to hospital and names of the persons in the mob were ascertained from the village accountant. Even at the time of returning from Belur village, again the mob threatened to take away the life of the Government officials.

(3.) On the basis of the said complaint, the jurisdictional police have registered a case in Crime No.250/2010 for the offences punishable under sections as mentioned in the complaint.