PUTTASIDDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the Trial Court in S.C.No.50/2013 dtd. 28/5/2014 convicting the accused Nos.1 and 2 / appellants herein, for offences punishable under Ss. 324 and 342 read with Sec. 34 of the IPC, 1860. Further, Accused Nos.1 and 2 have been sentenced to pay a fine of Rs.5,000.00 each and in default to undergo simple imprisonment for six months for the offences punishable under Sec. 324 read with Sec. 34 IPC and they have been further sentenced to pay a fine of Rs.1,000.00 each and in default to undergo S.I. for one month for the offences punishable under Sec. 342 read with Sec. 34 IPC. This appeal is filed by the appellants seeking for consideration of the grounds urged and consequently to set aside the judgment of conviction and order of sentence rendered by the Trial Court and further seeking acquittal of the accused for the aforesaid offences, for the grounds urged therein.

(2.) Heard the learned counsel Shri Kemparaju for appellant and so also the learned HCGP for the State. Perused the judgment of conviction rendered by the Trial Court in S.C.No.50/2013 dtd. 28/5/2014 and so also the evidence of PW-1 to PW-11 inclusive of the documents at Exhibits P1 to P7 and material objects at MO-1 to MO-3.

(3.) Factual matrix of the appeal is as under: