SOKKE HANUMANTHAPPA S/O SOKKE KARIYAPPA MAJOR, RESIDENT OF KARADIDURGA HALLI HARAPANAHALLI TALUK DAVANGERE DISTRICT AND KAMPLEPARA GOPALAPPA S/O KAMPLEPARA AJJAPPA Vs. STATE OF KARNATAKA REPRESENTED BY ARASIKERE POLICE STATION DAVANGERE DISTRICT

JUDGEMENT

(1.) APPEAL by the accused Nos. 1 and 2 against the judgment of conviction in S.C. No. 127/2002 dated 19th August 2004 on the file of the Fast Track Court -I, Davangere.

(2.) ACCUSED Nos. 1 and 2 were charge sheeted and tried for an offence punishable under Sections 304 Part -II and 324 read with Section 34 of the Indian Penal Code.

(3.) ON committal, accused were brought before the learned Sessions Judge. Learned Sessions Judge in the presence of the accused framed the charges for an offence punishable under Sections 148, 302 read with Section 149 and 324 read with Section 149 of the Indian Penal Code.