LOKESH S S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioners are arraigned as accused Nos.1 to 4 in Cr.No. 44/2019 of Kudur police station, Ramanagara for the offence punishable under Sections 143, 147, 148, 324 and 307 read with Section 149 of IPC.

(3.) The allegations against the petitioners and other accused persons are that on 17.02.2019 at about 8.00 am, when the complainant by name Sri.Hombegowda was performing pooja for the purpose of construction of house at Siddapura Village, Magadi Taluk, all the accused persons went there by forming unlawful assembly and assaulted the complainant and others with deadly weapons like chopper and wooden clubs etc., for which the complainant sustained injuries to his left shoulder. On the same day another complaint was filed by the 1st petitioner herein in Cr.No. 43/2019 of Kudur police station, Ramanagara for the offence punishable under Sections 143, 147, 148, 324 and 307 read with Section 149 of IPC. In the said case, charge sheet has been filed showing that the petitioners i.e., Lokesh, Shivaramaiah, Jayaramu and Hanumantharaju are the injured persons. But in this particular case, one Gangaswamaiah, Hombegowda, Shivamma and Rangegowda are the injured persons.