STATE OF KARNATAKA Vs. GADIGEPPA

JUDGEMENT

(1.) This is a State appeal against the judgment of acquittal of accused made in S.C. No. 4/2004 dated 01.08.2005, on the file of the learned Sessions Judge at Haveri. Accused No. 1-Gadigeppa S/o. Kuruvatteppa Malakannanavar @ Yallur, accused No. 2-Shambanna Urf Shambu s/o. Kuruvatteppa Malakannanavar @ Yallur, accused No. 3-Nagappa S/o. Bilappa Savanur, accused No. 4-Mallikarjun S/o. Basappa, accused No. 5-Virupanna S/o. Mallanagouda Doddagoudra, accused No. 6-Basanagouda s/o. Motanagouda Patil, accused No. 7-Fakkiragouda s/o. Basanagouda Patil and accused No. 8-Puttanagouda, adoptive s/o. Shankaragouda Naregal were tried for offences punishable under sections 120(b), 143, 148, 302, 109, 447, 341, 504, 506 & 324 r/w 149 IPC.

(2.) Accused No. 6 is the younger brother of deceased Veeranagouda Patil. Accused No. 7 is the son of accused No. 6. Accused No. 8 is the sister's son of the deceased. Accused 1 & 2 are the sons of another sister of accused No. 6. Accused Nos. 3 and 8 are the younger brothers of accused No. 6. Accused No. 4 is a relative of accused No. 1 and 2. Accused No. 5 is the cousin brother of deceased.

(3.) Pw1-Shettappagouda Patil is the son, PW2-Vinodawa is the wife, PW5-Puttawa Ballary is the mother-in-law of deceased Veeranagouda Patil.