H.P. SATHISHA Vs. STATE

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.4 in Crime No.55/2019 of Melukote Police Station, Mandya, for the offence punishable under Sections 143, 147, 323, 307, 114, 504, 506 and 149 of IPC, which is now pending before the Court of Civil Judge (Sr.Dn.) and JMFC, Pandavapura, Mandya District.

(3.) The brief facts of the case are that, there were some differences regarding financial issue between the complainant and one Sathisha of Heremarali Village. In that context, one of the accused by name Ashoka @ Greeph telephoned to the complainant and said that he want to talk with him regarding the said financial issue. For that, the complainant told him that he will be waiting near the Circle of Lakshmisagara Village. Accordingly, at about 10.00 p.m., when the complainant was waiting for the said accused-Ashok near the said circle, all the accused persons including this petitioner (A4) came there and Accused No.1 has assaulted the complainant/injured with a knife on his buttock. It is alleged that this petitioner (A4) and another accused Arun Dasa and Nagaraju have assaulted the complainant with their hands on cheek and back, and pushed him to the ground and kicked him with their legs. When the complainant screamed for help, one Ravi and Jayaram, who were passing nearby, came to his rescue and on seeing them, the accused persons ran away from the spot. Immediately, thereafter, the complainant took treatment for the injuries sustained by him in the hospital.