NAIDU SEENA @ SRINIVAS S/O MOHAN NAIDU Vs. STATE OF KARNATAKA, BY TOWN POLICE STATION, BHADRAVATHI, REPRESENTED BY THE STATE PUBLIC PROSECUTOR, HIGH COURT BUILDINGS, BANGALORE

JUDGEMENT

(1.) THIS appeal is filed by the appellants against the impugned Judgment of conviction and sentence passed against them in Sessions Case No. 36/2007 dated 1/3.10.2007 on the file Addl. Sessions Judge, Shimoga, whereby the appellants were found guilty of the offence punishable under Section 307 r/w Sec, 34 of I.P.C. and were sentenced to undergo imprisonment for life.

(2.) THE prosecution case in brief is as follows: On 17th June 2006 at about 8.3C a.m. when the injured PW -1 - Anthony who was standing on road to catch taxi, the appellants attacked him with sword and sickles on the right hand of PW -1 at the point of wrist and caused severe injuries to his left hand. Due to which, he became disfunctional. The appellants further stabbed the injured with sword, knife all over the body which was witnessed by PWs 2 to 7 Out of them, PW -7 is working as Traffic Inspector in Rangappa Circle, after witnessing the incident, he has informed PW16 - Sub -Inspector of Police, Bhadravathi Rural Police about the incident. PW16 rushed to the scene of offence and shifted the injured to the Government Hospital. The statement of the injured was recorded by PW -15 - ASI, Old Town Police Station, Bhadravathi. Basing on which a case in Crime No. 143/2006 registered against the appellants for the offences punishable under Section 326 and 307 r/w Sec. 34 of I.P.C.

(3.) THEREUPON , the prosecution examined PWs 1 to 17 and relied on the documents Ex.P1 to P38 and MOs 1 to 13.