RAVI, S/O. DYAVAPPA Vs. STATE OF KARNATAKA BY YESALUR POLICE REPRESENTED BY THE STATE PUBLIC PROSECUTOR HIGH COURT BUILDINGS BANGALORE

JUDGEMENT

(1.) THIS appeal is by the accused against the judgment of conviction for an offence punishable under Section 324 read with 34 of IPC.

(2.) , The case of the prosecution is that the accused Nos.1 and 3 and accused Nos.2 and 4 are the brothers. PWs -1 to 3 are also brothers and PW -4 is the mother of PW1 to PW -3. All these accused and prosecution witnesses PWs -1 to 4 are residents of Tharikbyalu village in Hassan District. The father of accused Nos.1 and 3 was murdered. In the said murder case, PWs -1 to 3 and their father were the accused. PWs -1 to 3 were on bail, on one of the condition that they would mark their attendance before Yesalur police station once in a week. On 19.11.1999. for the first time. PWs -1 to 3 had gone to the police station to mark their attendance. After marking their attendance, they were returning to village at about 5 p.m. When they reached the coffee estate of C.C. Farm House at Tharikbyalu village, accused Nos.1 to 4 came at once and assaulted PWs -1 to 3. Accused Nos.1 and 4 assaulted with the chopper and accused Nos.2 and 3 assaulted with culbs. When PWs -1 to 3 screamed for help, PWs -4, 6 and 8 came to the spot.

(3.) ACCUSED were tried for an offence punishable under Section 307 of IPC read with Section 34 of IPC.