STATE OF KARNATAKA Vs. UNNI

JUDGEMENT

(1.) THIS is an appeal against an acquittal preferred by the State.

(2.) THE State being aggrieved by the order of acquittal recorded by the trial Court in S. C. No. 16/1992 dated 30-9-1997 in acquitting the accused-respondents for offences punishable under Sections 144 r/w 149, 148 r/w 149, 302 r/w 149, 326 r/w 149 and 324 r/w 149, IPC have preferred this appeal against the acquittal.

(3.) THE case of the prosecution, in brief, as follows : the accused are labourers residing at Kallukore village in Koppa Taluk. Accused No. 5 Sri Krishna has got a provision shop at Kallukore. On 6-10-1991, one day prior to the occurrence P. W. 16 went to purchase some Coffee Powder and other provisions. When P. W. 16 Sri Shauna was returning Accused-5 asked P. W. 16 to pay the balance amount of Rs. 200/ -. P. W. 16 replied that he owned only Rs. 60/- and on saying that P. W. 16 was walking back to his place. Accused-2, who was in the shop of accused No. 5 came behind and gave a blow with his hand on P. W. 16. This simple incident appears to be the motive for the occurrence.