STATE OF KARNATAKA Vs. CHIKKABALA NAIKA

JUDGEMENT

(1.) THIS Criminal Appeal is filed challenging the Judgment and Order of acquittal in S. C. No. 62/90 on the file of the Additional District and sessions Judge, Bangalore Rural District, Bangalore dated 20. 12. 1997.

(2.) THE facts that lead to the fling of the present appeal are narrated as under:

(3.) THE appellant herein registered a case against the respondents for offence punishable under Sections 143, 148, 149, 324 and 307 ipc alleging that on 28. 8. 1988 at about 9. 30 p. m. at Kalluthandya, the respondents herein formed themselves unlawful assembly with the common object of assaulting P. W. 10 Doddabala Naik, PW-1 Nagaraja Naik, P. W. 2 Krishna Naik, PW-4 Kamala Naik and p. W. 6 Sakribai in order to commit the murder of above said persons, assaulted them with clubs stones etc. , resulting in grievous injuries to them.