LAWS(KAR)-2013-12-14

RAJESH Vs. STATE OF KARNATAKA

Decided On December 19, 2013
RAJESH Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) THE appellants (hereinafter referred to as accused no.1 to 5) were tried and convicted for offences punishable under sections 143, 147, 148, 341, 324, 307 r/w 149 IPC. Therefore, they are before this court.

(2.) I have heard Sri.Sandeep Patil, learned counsel for accused and learned State Public Prosecutor for the State.

(3.) IT is the case of prosecution that on 27.07.2000 at about 8.30 a.m., when PW.3, 6 to 9 were proceeding in front of the house of accused, they were wrongfully restrained by accused. Accused no.1 -Rajesha stabbed on the stomach of PW.7 -Jagannatha with a knife and accused no.3 -Prasanna stabbed on the stomach of PW.8 -Puttaraju. Accused no.2, 4 and 5 assaulted PW's.3, 6 and 9 with clubs and caused injuries to them. The injured were shifted to Government Hospital at Kushalnagar, after preliminary treatment, they were treated in K.R.Hospital at Mysore. The first information in relation to incident of assault was lodged by PW.6 - M.T.Raghu.