STATE OF KARNATAKA Vs. RAMA JAIRAM NAIK

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19.01.2016 in C.C.No.789/2013, passed by the Prl. J.M.F.C., Honnavar, wherein the accused persons were held not guilty and acquitted for the offences punishable under Sections 342, 324, 504, 506 read with Section 34 of IPC.

(2.) As the facts unfurl, that on 18.08.2013 in the night at 11.00 p.m., near Karki Toppalakeri Cross, accused Nos.1 to 3 obstructed the complainant, abused him in filthy language for having lodged a complaint against the accused. Further accused Nos.1 and 2 took out sticks and hit the complainant on head and shoulder and accused No.3 hit him on the hand and all the three accused were in chorus scolding the complainant.

(3.) The matter was investigated and charge sheet came to be filed before the trial Judge. During the trial, on behalf of the prosecution, PWs-1 to 8 were examined and documents were marked as Exs.P-1 to P- 4(a). On behalf of defence, Ex.D-1- portion of the statement of complainant was marked. M.O. 1 and 2 were marked.