VITHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused No.2 has preferred this appeal aggrieved by the impugned judgment of conviction and order of sentence dated 30.04.2012 passed in S.C.No.82/2010 on the file of the Fast Track Court, Jamakhandi (for short referred to as 'the trial Court'), convicting him for the offences punishable under Sections 447 and 436 read with Section 34 of IPC and sentencing to undergo imprisonment and to pay fine with default sentence and also directing to pay the compensation of Rs.25,000/- to PW4 as required under Section 357(3) of Cr.P.C

(2.) Heard the learned counsel Sri.Srinand A. Pachhapure for the appellant and the learned AGA Sri.Vinayak Kulkarni for respondent-State.

(3.) The brief facts of the case of the prosecution are that, accused Nos.1 and 2 with common intention committed criminal trespass into the land of the complainant on 20.05.2010 at 11.30 pm and set fire to the hut belonging to the complainant and caused damage of Rs.78,400/- and thereby they have committed the offences punishable under Sections 447 and 436 read with Section 34 of IPC.