SAGAR T Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner is arraigned as accused No.3 in Crime No.70/2019 of Parappana Agrahara Police Station for the offence punishable under Section 307 of IPC.

(3.) Brief facts of the case are that on 23.03.2019, between 11.45 PM to 12 PM, in the night hours, when the complainant and one Praveen were proceeding by walk near Government School, Axis Bank ATM, Kudlu Main Road, at that time four persons came in two motor cycles and two persons were waiting on the motor cycle at a distance and other two persons came near complainant and Praveen and picked up quarrel with complainant and his friend. Immediately, one accused person who was holding a knife assaulted the complainant on his stomach and another accused who was also holding a knife assaulted on the back of the complainant. Thereafter, they went away from the spot on their motor cycles. The above said factual aspect discloses that two persons were waiting in their motor cycle at some distance and two persons who were holding knifes came to the complainant and assaulted.