STATE OF KARNATAKA Vs. HARIJANARA RAGHU

JUDGEMENT

(1.) THE State has come up in this appeal under Section 378(1) and (3) of the Cr.P.C. challenging the Judgment and order of acquittal passed by the Fast Track Court, Madikeri in criminal Appeal No. 50/2007 filed by the respondent against the order of Judgment and conviction and order of sentence passed by the J.M.F.C. Madikeri in C.C. No. 454/2006.

(2.) HEARD the learned Addl. S.P.P. for the State.

(3.) IT is the case of the prosecution that PW2 had worked for the accused and his wages was not paid. Therefore, PW2 demanded the accused persons to pay wages of Rs. 300/ -. The accused instead of settling dues of PW2, assaulted him with a sickle and clubs. When PW1 came to rescue PW2, she was also injured. Therefore, the charge sheet was filed against them for the offence punishable under Sections 324, 326, 506(2) read with Section 34 IPC.