STATE OF KARNATAKA Vs. LOKAPPA

JUDGEMENT

(1.) The State has filed this appeal under Section 371(2) of the Code of Criminal Procedure challenging the judgment and order dated 05.04.2016 in S.C.76/2012 on the file of the II Addl. District and Sessions Judge, Bagalkot. Vide the impugned order, the learned Sessions Judge has acquitted all the accused persons i.e., accused No.1 to 5 of all the charges.

(2.) For the sake of convenience the parties are referred to their rank before the trial Court.

(3.) Accused No.1 is the father-in-law, accused No.2 is the brother-in-law, accused No.3 is the co-brother and accused Nos.4 and 5 are the sisters-in-law of the deceased Vasu Chavan. The allegations against the accused persons are that, on 03.02.2012 at about 7.15 pm, when deceased went to the house of accused No.1 and requested him to send his wife with him, accused persons quarreled with him saying that they will not send her with the accused and abused him in filthy language and poured kerosene on him and set fire as a result of which accused sustained severe burn injuries and while undergoing treatment, on 23.02.2012 at 6.30 am he died on account of the burn injuries suffered and thereby accused persons have committed the offences punishable under Sections 143, 147, 302, 504, 506 r/w. section 149 of IPC.