RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of revision petitioners' counsel and also the HCGP for respondent State.

(2.) The factual matrix of the case is that, it is alleged in the complaint that on 21.11.2008 around 12.00 noon the complainant had been to for the purpose of marketing with his brother to Tavaragera and when he was passing near the bus-stand, these petitioners came together and stopped him and accused No.1 saying that since he has purchased the land, asked him to give up the possession or they do away with his life and he assaulted with chappal on his cheek and the other accused saying not to spare him, assaulted with banana stem on his chest and on his back and his brother Shameedsab and Sangappa Kumbar pacified the galata and the accused persons have also caused threat to his life.

(3.) Based on the complaint, the Tavaragera police have registered a case in Crime No.67/2008 against the accused persons, for the offence punishable under sections 341, 323, 324, 355, 504, 506 read with section 34 of IPC.