ABDUL LATIF ABDULLAZIZ RANGAREJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused No.1 is before this Court seeking intervention of the Court to set aside the impugned judgment of conviction and order of sentence dated 25.03.2011 passed by the learned Fast Track IV Court and Additional Sessions Judge, Belagavi, whereunder accused No.1 was convicted for the offence punishable under Section 304(II) of IPC, while acquitting him and accused No.2 for the offences punishable under Sections 302 and 504 of IPC.

(2.) The case of the prosecution in brief is that accused Nos.1 and 2 intentionally insulted the decease Gani Gafur Jamadar and gave provocation to break public peace, thereby committed the offence punishable under Section 504 read with 34 of IPC and on 01.11.2019 at 11.15 am, when deceased Gani Gafur Jamadar was in his residential house, bearing No.2960 situated at Laxmi Nagar, Hindalaga, Belagavi, accused No.1 stabbed him with a knife on his chest and caused fatal injuries and accused No.2 assaulted with a cooker on his head and caused grievous injuries, as a result of the injuries, injured Gani Gafur Jamadar died and thereby accused Nos.1 and 2 have committed the offence punishable under Section 302 of IPC read with Section 34 of IPC.

(3.) Heard the learned advocate for the appellant Sri.S.B.Deyannavar, through video conference and learned AGA Sri.Shivaprabhu S.Hiremath for respondent-State. Perused the materials on record, including the trial Court records.