PARASHURAM GONEPPA GADDADAVER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed against him, the accused in SC No.72/2017 on the file of the Principal District and Sessions Judge, Gadag, has preferred this appeal.

(2.) The accused was prosecuted in SC No.72/2017 for the offences punishable under Ss. 323 , 302 , 504 and 506 of IPC, on the file of the Principal District and Sessions Judge, Gadag, on the basis of the charge sheet filed by Laxmeshwar police, in Crime No.140/2017 of their police station. Crime No.140/2017 was registered against the accused on the basis of the complaint as per Ex.P13 filed by PW6-Annappa Torappa Gajakosh.

(3.) The appellant was the sole accused in the said case. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.