STATE OF KARNATAKA Vs. SIRAJ HASAN

JUDGEMENT

(1.) This appeal and the revision petition have been preferred by the State and the original complainant challenging the judgment and order of acquittal of the respondents/accused of the offences punishable under Sections 143, 147, 148, 302 and 120-B r/w. Section 149 of IPC.

(2.) The respondents/accused came to be tried on the charges for the offences punishable under Sections 120-B, 143, 147, 148, 302 and 109 r/w. Section 149 of IPC.

(3.) It is alleged in pursuance to the conspiracy hatched by A1 and A6, on 21.9.2003 at about 10.00 p.m. in front of Central Lodge situated on J.P.Panth Road, Udupi, A1 to A5 formed themselves into an unlawful assembly with common object of committing murder of the deceased Rakesh and in pursuance of the said common object of their unlawful assembly, they committed the murder of the deceased Rakesh by assaulting him with Talwar and the same was committed at the abetment of A6, thereby they have committed the aforementioned offences.