MAHADEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 to 3, being aggrieved by the impugned Judgment and Order dtd. 7/5/2011 passed by the trial Court in C.C. No.2/2010, convicting and sentencing them for offence punishable under Ss. 324 and 326 r/w 34 of IPC .

(2.) Heard the learned counsel for the appellants and the learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) In brief, the case of the prosecution is that, on 1/5/2008 at about 7.30 a.m., when the accused were ploughing the land situated at Gandhanahalli village, K.R.Nagara Taluk, the first informant [P.W.1] and his son [P.W.4] went and questioned them as to why they are ploughing the land belonging to them. At that time, accused persons picked up quarrel with them and accused No.2 assaulted P.W.1 on his head with a chopper and accused Nos.1 to 3 assaulted P.W.4 with clubs on his head and other parts of the body. Further, accused No.2 bit the right hand middle finger of P.W.4 and thereby committed the charged offences.