SANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the appellant-accused challenging the judgment of conviction and order of sentence passed by III Additional Sessions Judge, Gulbarga in S.C.No.206/2010 dated 09.02.2011.

(2.) We have heard the learned counsel Sri B.C. Jaka, for appellant-accused and the learned Additional State Public Prosecutor Sri Prakash Yeli for respondent- State.

(3.) The brief facts of the case of the prosecution are that accused used to pick up quarrel with Sharanappa and because of the enmity on 26.01.2010 at about 1.30 p.m. the son of the complainant by name Beeralinga was proceeding from the house to the shop by playing on the road at that time accused assaulted him and twisted his both hands, neck and thereafter thrown him on the heap of stones, due to which he sustained injuries and succumbed to the said injuries in the hospital. On the basis of the complaint, a case has been registered in Crime No.11/2010. Thereafter, after completing the investigation, the charge sheet has been filed.