KODI NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned Government Pleader for the respondent-state.

(2.) The allegation made against these petitioners is that there was an enmity between the petitioners and complainant in respect of complainant has fostered his pigs. Often the petitioners were causing harm to the pigs belonging to the complainant. In this regard panchayath was held and petitioners were advised. On 17.11.2018 at 5.00 a.m., when the complainant was going for open defecation and he was near matt of Shankrappa taata. At that time, petitioners Nos.1 to 4 with common intention came and started abusing the complainant in vulgar words and thus petitioners picked up stones and assaulted on the head, back and chest and caused injury with an intention to take away his life and when the complainant screamed, three persons came and rescued him and pacified the quarrel. Thereafter, the complaint was registered against these petitioners.

(3.) Learned counsel for the petitioners has contended that the petitioners are innocent of the alleged offence and they have not involved in any such acts. The petitioners are law abiding citizens and they have not committed any offence. Further there are no reasonable grounds to believe the allegations made in the complaint. However, the injured is also discharged from the hospital and he is out of danger. It is further contended that the petitioners undertakes that they will not directly or indirectly make any inducement, threat or promise to any persons. Further they undertakes that they will not tamper the prosecution witness and they are ready to obey the conditions imposed by this Court.