IRANNA S/O SIDRAMAPPA CHIMMAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader and perused the records.

(2.) The petitioner was arrayed as accused No.11 in S.C.No.234/2002, which was registered originally against 15 accused persons for the offence punishable under Sections 143, 147, 148, 341, 324, 336, 307 and 504 read with Section 149 of IPC.

(3.) The above said case was registered on the factual matrix that, on 06.09.1999 at about 11.45 p.m. near the house of one Baswaraj Pavadshetty of Tadkal village, all the accused persons formed into an unlawful assembly with a common object to cause destruction, assault, insult and to commit the murder of CW.1 - Shantappa, CW.2 - Sharanabasappa, CW.3 - Gangadhar and CW.4 - Baswaraj. In continuation of their object and unlawful assembly, all the accused persons have wrongfully restrained CW.4 - Baswaraj from proceeding further and voluntarily caused hurt to CWs.1 to 4 with the help of knife and stones and also threw stones towards CWs.1 to 4 which endanger human life and personal safety of others and assaulted CW.1 Shantappa by knife. Thereby, they have assaulted CWs.1 to 4, abused them with filthy language and also threatened them with dire consequences etc. On the basis of the said factual aspects, the respondent-police have laid a charge-sheet against accused Nos.1 to 15.