LAXMAN FAKIRAPPA DADDI; RAMAPPA BASAVANNI DADDI; SIDDAPPA YALLAPPA GURAV AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants (hereinafter referred to as accused 1 to 4) were tried, convicted and sentenced for offences punishable under sections 333, 307, 324, 427, 353, 504 & 506 r/w 34 IPC. Therefore, they are before this court.

(2.) I have heard Sri V.K.Naik, learned counsel for accused and Sri V.M.Banakar, learned Addl. State Public Prosecutor for State.

(3.) In the year 2006, PW1-Anand Ningappa Ukali was working as Excise Sub-Inspector in the office of Excise Superintendent at Belgaum. PW6-Gajanan Channappa Tahsildar was working as Excise Guard in the same office.