SUNDHAR VELU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners are arraigned as accused Nos.1 and 4 in Cr.No.133/2019 of Koratagere Police Station, Tumakuru for the offence punishable under Section 395 of IPC.

(3.) The brief facts of the case are that a lady by name Smt. Sharadamma lodged a complaint stating that on 12.08.2019 at about 9.20 P.M. after having dinner, she came out from the house in order to attend nature call. At that time suddenly five unknown persons came there and caught hold of her and tied her hands and legs, threatening her if she shouts, she would be killed. Out of them, three persons assaulted her on the mouth and snatched her gold chain weighing 30 gms, ear stud weighing 4 gms. The accused persons also robbed pearl earrings weighing 8 gms and silver articles weighing 30 gms worth Rs.1,00,000/- which were kept in the cupboard. After untied the complainant, all the accused persons fled away from the spot.