BABU SAHEBAGOUDA RUDRAGOUDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants herein, namely, Babu Sahebagouda Rudragoudar (A-1), Alagond Sahebagouda Rudragoudar(A-2) and Mudakappa @ Gadegappa Rudragoudar (A-3) along with Sahebagouda Gadageppa Rudragoudar (A-4), Basappa Avvanna @ Huvanna Giradi @ Chigari (A-5) and Basappa Dundappa @ Dondiba Hanjagi (A-6) were subjected to trial in Sessions Case No. 28 of 2002 in the Court of the learned Fast Track Court I, Bijapur for charges pertaining to offences punishable under Ss. 143, 147, 148, 506(2) and Sec. 302 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter being referred to as 'IPC').

(2.) For the sake of convenience, the appellants shall hereinafter be referred to as A-1, A-2 and A-3.

(3.) The learned trial Court proceeded to discard the prosecution story and acquitted the accused appellants(A-1, A-2 and A-3) along with A-4, A-5 and A-6 vide judgment dtd. 23/7/2005.