SIDDAPPA APPASAHEB SARAWARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal appeal No.576/2015 has been preferred by the appellant/accused No.1. Criminal Appeal No.100132/2015 has been preferred by the State and Criminal appeal No.100091/2015 has been filed by the complainant challenging the judgment dated 27.03.2015 passed by the VII Addl. District and Sessions Judge, Belagavi, sitting at Chikodi in S.C.No.395/2011, whereunder accused Nos. 2 to 7 have been acquitted for the offences punishable under Sections 143 , 147 , 148 , 324, 302, 307, 120(B), 109 and 201 read with Section 149 of the IPC and accused No.1 is also acquitted for the offences punishable under Sections 143 , 147 , 148 , 120(B) and 109 of IPC, but however he has been convicted for the offences punishable under Sections 302 , 307 and 324 of IPC. Challenging the acquittal, complainant and the State are before this Court and against the order of conviction, appellant/accused No.1 is before this Court.

(2.) We have heard the learned counsel Sri. A. G. Mulawadamath for appellant/accused No.1, learned Addl. SPP Sri. V. M. Banakar for the State and learned counsel Sri. Santosh B. Malagoudar for the complainant.

(3.) Since all these appeals are arising out of the same judgment, they have been clubbed together and disposed of by this common judgment.