K NARAYAN Vs. ANNAPURNA

JUDGEMENT

(1.) THIS Revision Petition is directed against the order passed by the I Additional Sessions Judge at Gulbarga in Sessions Case No. 36/1997 dated 4.8.1999.

(2.) LEARNED Sessions Judge by the impugned order has ordered for framing of charge for the offences punishable under Sections 147,148,302 read with Section 149 of IPC.

(3.) RESPONDENT No. 1 before this Court is a Complainant. She filed a private complaint on 25 -10 -85 under Section 200 of Cr.P.C., which was registered as P.C. 58/1985, interalia, alleging that her husband, the deceased Sidramesh was an editor of a daily newspaper "Kranthi " published from Gulbarga District. He used to ventilate the grievances of the public against the police attrocities. The police had developed an animosity against the deceased. On 26.8.1983, when the deceased was in his press, the then Sub Inspector of Police from Brahmpur Police Station, who was charge sheeted in connection with the murder case, came to the press along with other police officers, took the deceased to the Police Station and assaulted. The said assault was at the instigation of the accused -K. Narayan, the then Superintendent of Police, Gulbarga. On account of the incident on 26.8.1983, the relationship between the accused K. Narayan and the deceased became more strained and in order to harass the deceased, the name of deceased was listed in the rowdi sheet and many criminal cases were filed against him. The accused had also issued a D.O. letter to the Administrator, Municipal Corporation, Gulbarga asking him to evict the deceased from the premises, where the deceased was running his press. In pursuance of such demand by the accused, the Municipal Commissioner had issued notice to the deceased to vacate the premises, for which the deceased had filed a suit. Even before 14.2.1984, accused K. Narayan had attempted to commit murder of the deceased,(the husband of the Complainant). In this regard, the deceased had published a report in his newspaper and has also informed the same to the then MLC Khadri Shamanna, Governor of Karnataka and others. Deceased has also written a letter to the then Hon'ble Chief Minister informing that there is threat to his life by the accused and others.