MANJUNATH GANESH HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused against the order of conviction recorded by the High Court of Karnataka on 06.02.2002 in Criminal Appeal No. 775 of 2001.

(2.) To appreciate the case of the appellants, few relevant facts may be noted.

(3.) It was the case of the prosecution that on 04.01.2000, at about 3.00 p.m., near Kallaimane Cross at village Tatagar, Taluka Yellapur, appellant-accused attacked complainant Gopal Sitaram Hegde with stones and wooden sticks. They also attacked and caused injuries to Nagesh Ganapati Bandekar and Smt. Nagaveni. The accused persons also administered threat to kill Gopal Hegde. All the accused thereby committed offences punishable under Ss. 341, 324, 326, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860 (IPC).