LAWS(KAR)-2019-9-21

MALLANAGOUDA Vs. STATE

Decided On September 18, 2019
Mallanagouda Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner is accused No.1 in Crime No.329/2017 of Shahapur Police Station. Petitioner and three others were chargesheeted in the said case for the offences punishable under Sections 323, 324, 354, 447, 427, 504, 506 r/w Section 34 IPC on the basis of complaint of CW.1 aged 45 years.

(2.) It was alleged that on 03.08.2017 at 11.30 a.m., when CWs.1 and 4 questioned the accused ploughing her land bearing Sy.No.453 of Chatnalli village, the accused abused CW.1 in foul language and assaulted her. It was alleged that, petitioner tore the blouse of CW.1 and tried to disrobe her and outraged her modesty. It was further alleged that when CW.4, co-sister of CW.1 went to the rescue of CW.1, the accused abused her in foul language and assaulted her.

(3.) The learned counsel for the petitioner submits that complaint was a counter blast to the civil proceedings in O.S.No.50/2011 pending between the parties on the file of Civil Judge, Shahapur. Reference is found to the said proceedings in charge sheet.