J. YALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants 1 to 10 were tried by the learned III Addl. District & Sessions Judge, Ballari (sitting at Hosapete) for the offences punishable under Sections 143, 147, 148, 341, 504, 114, 506, 323, 324, 307, 302 r/w Sec. 149 of IPC in S.C. No. 5030/2014, S.C. No. 5024/2016 and S.C. No. 5068/2014 dated 12.07.2017.

(2.) We have heard the learned Senior Counsel Sri Ravi B. Naik by virtual hearing, Sri J.Basavaraj who was physically present before the Court for the appellants-accused and also Sri V.M. Banakar, learned Addl. SPP for the respondent-State.

(3.) The case of the prosecution in brief is that the deceased was cultivating the land of Veeraswamy and had planted banana crop. The father of accused No.9-Sanna Huchappa had let the cattle in the said land for grazing purpose. At that time, he was advised not to do so. It is further alleged that accused No.9-Santosh had the marriage proposal with the daughter of one Chowdappa, by name Saritha, some days before the alleged incident. Further, when accused No.9 had gone to the house of Chowdappa, for asking to give his daughter in marriage to him, complainant Prakash, Mareppa, father of Saritha Chowdappa and one Siddanna once again scolded accused No.9 and threatened him. In that context some enmity was prevailing between the family of accused No.9 as well as the said Sanna Chowdappa.