KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused/appellants and also the injured P.W.1 to P.W.3 have filed the application I.A.No.2/2020 under Section 320 read with Section 482 of Cr.P.C. praying this Court to set aside the judgment and order of conviction and sentence dated 31.12.2010 in S.C.No.116/2005 on the file of Principal District and Sessions Judge, Bengaluru Rural District, Bengaluru on the ground that they are the relatives and in order to maintain the cordiality among themselves, they have compromised the matter. In support of the application, joint affidavit was filed by the complainant as well as the accused persons and this Court noticed that other two persons who sustained injuries in the incident and examined as P.W.2 and P.W.3, have not filed any joint affidavit before this Court.

(2.) P.W.2 and P.W.3 have filed joint affidavit before this Court today.

(3.) Having perused the averments made in the joint affidavit of the complainant and the injured witnesses and also the accused, they are nephews and cousins.