REGENT COMPUTRONICS PVT. LTD.

VEERESH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SUSANTA DAS AND OTHERS VS. STATE OF ORISSA [REFERRED TO]
RAM KUMAR PANDEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANIL PHUKAN VS. STATE OF ASSAM [REFERRED TO]
LEELA RAM VS. STATE OF HARYANA [REFERRED TO]
SALIM AKHTAR ALIAS MOTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
A SHANKAR VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DAL SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. SAMPAT RAM [REFERRED TO]
STATE OF PUNJAB VS. BITTU & ANR [REFERRED TO]
NARAYANA REDDY @ BABU VS. STATE OF KARNATAKA [REFERRED TO]
KUNA @ SANJAYA BEHERA VS. THE STATE OF ODISHA [REFERRED TO]

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 374(2) of Cr.P.C. assailing the judgment and conviction recorded by the Presiding Officer, Fast Track Court-I, at Raichur in Sessions Case No.5/2012.

(2.) The appellants are the two accused who were tried before the trial Court and on conviction of life imprisonment, both the accused have preferred this appeal.

(3.) As per the complaint lodged by the father of the deceased Aluru Rangappa (PW-1), he had four sons and two daughters. Both the daughters were married. Two out of the four sons namely Narayana and Sanna Rangappa were married and they lived along with the parents in the joint family. The family had 22 acres of land, out of which 3 acres was by the side of Yapaladinni road. A small hut has been built in the said 3 acres of land. One of the unmarried sons Ratangappa (deceased) was taking care of the agricultural activities.

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VEERESH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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