RANGAPPA Vs. STATE OF KARNATAKA BY HOLEHONNUR POLICE

JUDGEMENT

(1.) THIS appeal is filed by the accused challenging the judgment dated 8.3.2004, passed by the Additional Sessions Judge, Shimoga in S.C. No. 138/2001. convicting him for the offences punishable under Sections 326 and 324 IPC and sentencing him to undergo R.I. for two years and to pay fine of Rs. 2,000/ - for the offence punishable under Section 326 IPC and further sentencing him to pay fine of Rs. 2,000/ - for the offence punishable under Section 324 IPC with default clauses,

(2.) THE case of the prosecution is that on 12.7.2001, at about 9.00 a.m., the accused assaulted C.W. 2 Shekarappa by means of a chopper by abusing him in filthy language, on the ground that the said Shekarappa had slaughtered one Cow behind the house of the accused and he is alleged to have attempted to commit the murder of said Shekarappa C.W. 2 and therefore, he is alleged to have committed offences punishable under Sections 504 and 307 IPC.

(3.) THE defence of the accused was one of total denial. However, by the judgment impugned in this appeal, the learned Sessions Judge was pleased to hold the accused guilty of the offence and sentenced him as herein before mentioned. The convicted accused has filed this appeal.