HARISH MARIAN FERNANDES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 3 being aggrieved by the order passed by Rs.Additional City Civil and Sessions Judge, Bengaluru in Special Case No.532/2018 dated 03.07.2019.

(2.) I have heard the learned counsel for the petitioners-accused Nos.1 to 3 and learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that accused No.1 on 03.03.2017 at about 6.00 p.m., in Richmond town, because of the family dispute he came to the house and destroyed the documents by taking them to terrace by burning them and at that time when C.W.5 tried to save the same, the accused abused him in filthy language and used force against him. When C.W.5 came to rescue, accused Nos.2 and 3 touched the private parts of C.W.6 and sexually assaulted him and on the basis of complaint, a case has been registered in Crime No.105/2017 and after investigation the charge sheet has been filed.