G.T.GOPALA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is arraigned as accused No.1 in Cr.No.107/2019 of Amruthur Police Station, Tumakuru for the offence punishable under Section 394 of IPC.

(3.) The factual matrix of the case is that on 09.07.2019, when the complainant by name Ramesh and his wife were proceeding on TVS Excel Moped through Yadiyur village and when they reached Nagasandra road, near Sri.Shanidevar Temple, at that time, he has seen three boys standing nearby with one Bajaj Discovery bike and he has seen them in the light of their TVS Excel Moped. All the three persons had stopped the complainant and threatened him and his wife in demand of money and one of them snatched a sum of Rs.700/- from the pocket of the complainant. In fact one person has stabbed the complainant with the knife and thereafter they fled away from the spot. After taking treatment in the Bellur hospital, the complainant has lodged the complaint.