BABU BASAVANNI KURUBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 have preferred this appeal, aggrieved by the impugned judgment of conviction and order of sentence dated 31.07.2015 passed by the learned II Additional Sessions Judge, Belagavi (hereinafter referred to as the 'trial Court'), passed in S.C.No.365/2012, convicting accused No.1 for the offences punishable under Sections 302 , 307 , 326 , 324 , 504 , 506 read with Section 34 of IPC, while acquitting him for the offence punishable under Section 114 of IPC and convicting accused No.2 for the offence punishable under Section 506 of IPC, while acquitting him for other offences.

(2.) We have heard the learned advocate Sri.S.S.Yadrami for the appellants/accused and learned Addl. SPP Sri.V. M. Banakar for the respondent-State.

(3.) The brief facts of the case of the prosecution is that; the first informant-Surekha, is the wife of accused No.1. Accused No.4 is his second wife. Accused Nos.2 and 3 are their sons, while PW2- Sheetal is the daughter of the informant through accused No.1. Deceased Bagawwa is the mother of the informant. PW3-Gangawwa is her sister and PW17-Chandrawwa is the mother of deceased- Bagawwa and PW3 Gangawwa. It is stated that the informant was residing in her house along with her mother-Bagawwa, grandmother-Chandrawwa, aunt- Gangawwa, daughter-Sheetal and grand daughter- Gayatri. Whereas the accused were residing in the neighboring house. There was dispute between both of them, in the matter of landed properties.