LAWS(KAR)-2013-7-514

HANUMANTHAPPA S/O KALLIBADE RANGAPPA; NINGAPPA S/O NEELAPPA; RAMAPPA S/O NINGAPPA AND ORS Vs. STATE OF KARNATAKA

Decided On July 24, 2013
HANUMANTHAPPA S/O KALLIBADE RANGAPPA; NINGAPPA S/O NEELAPPA; RAMAPPA S/O NINGAPPA AND ORS Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This appeal is against the judgment and order convicting the appellants for the charge under Sections 324 and 323 IPC on a trial held by the Special Judge, Davangere.

(2.) On 26.12.2003 at about 9.00 p.m., the appellants were returning to their home in a tractor and when they came near the house of PW1 Manjappa, it is alleged that one amongst the injured said to have thrown a stone which hit the tractor and thereby quarrel ensued between the appellants and PWs.1 to 8. At that time, the appellants are said to have assaulted PWs.1 to 8 and caused simple injuries.

(3.) I have heard learned Counsel for the appellants and also learned High Court Government Pleader.