CHOWDAPPA @ BADAGI CHOWDAPPA Vs. STATE

JUDGEMENT

(1.) The appellants arrayed as accused Nos.1, 4, 8, 12, 13 were tried along with accused Nos.2, 3, 5, 6, 7, 9,10, 14 and 15 (accused No.11 died during trial) for offences punishable under Sections 143, 147, 148, 324, 307, 341 r/w 149 IPC.

(2.) The State has not filed appeal against judgment of acquittal of Accused no.2, 3, 5 to 7, 9, 10, 14 and 15 for offences punishable under Sections 143, 147, 148, 324, 307 r/w 149 IPC.

(3.) In this appeal, the following points would arise for determination: