BASU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is arising out of judgment of conviction passed by the Principal Sessions Judge, Bijapur convicting accused Nos.1 and 3 for the offence punishable under Section 324 of IPC and acquitted other accused and also accused Nos.1 and 3 under Section 235 (1) Code of Criminal Procedure for the offences punishable under Sections 143, 148, 324, 326, 307 read with Section 149 of Indian Penal Code and sentenced to accused Nos.1 and 3 to undergo six months simple imprisonment and to pay fine of Rs.2,000/- each, in default S.I for 2 months, if the fine amount is deposited by accused Nos.1 and 3. To pay Rs.3,000/- to PW.2 as compensation under Section 357 of Cr.P.C.

(2.) The brief case of the prosecution is as under:-

(3.) The accused are represented by counsel before the JMFC Court, Indi. Then Committal Magistrate furnished the copies of the charge sheet and other documents of police report to accused as required under Section 207 of Cr.P.C. Thereafter committed the case to the Principal Sessions Judge, at Bijapur under Section 209 of Cr.P.C. The same was registered as S.C.No.182/2011 in the Sessions Court.