VENKATAPPA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants have challenged their conviction and sentence for the offences punishable under Sections 143, 148, 324, 326 and 427 read with Section 149 IPC on a trial held by Fast Track Court -III, Bangalore.

(2.) THE facts relevant for the purpose of these appeals are as under: Accused No. 7 -Shankara was indulged in chit business. PW1 -Narasimhaiah was contributing a sum of Rs. 1,000/ - per month in the said business and the chit was being opened on 14th of every month. In the month of May 2002 accused No. 7 opened the chit a day earlier to 14th May and in that context on 14.5.2002 at 8.30 p.m. accused No. 12 Kamala the wife of accused No. 7 and his sister i.e. accused No. 11 Gowri came to the house of PW1 Narasimhaiah and demanded the contribution. At that time PW1complained having opened the chit a day earlier and having come to the house to demand the sum in the night and there was a quarrel in this regard on that day.

(3.) I have heard the learned counsel for the appellants in both the appeals and also the learned High Court Government Pleader.