HOLEYAPPA AND ORS. Vs. PATEL GANAPATHI AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of cross cases. The appellant Holeyappa and others had been convicted under Section 324, 326, 506 read with Section 34 of the Indian Penal Code in respect of an incident where the respondents-complainants Patel Ganapathi and his companions were injured. One of the respondents suffered an injury in the skull.

(3.) The appellants had prosecuted the respondents, who were accused in the connected case for the injuries caused by them. They had been convicted and had already undergone the sentence awarded to them. They had already undergone the sentence awarded to them.