STATE Vs. A KRISHNA @ KRISHNAPPA SIDDAPPA AND ORS

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment and order of acquittal of the respondents/accused.

(2.) The respondents/accused came to be tried on the charges for the offences punishable under Section 323 r/w. 34, Section 307 r/w. 34, Section 326 r/w. 34 and Section 325 r/w. Section 34 of IPC.

(3.) It is alleged that, on 18.11.2006 at about 8.30 p.m., at Shettihalli village, coming within the jurisdiction of Kathsandra police station, the accused in furtherance of their common intention, assaulted PWs.5, 6 and 12 with stone, club and hands, caused simple injuries to PW12 and grievous injuries to PWs.5 and 6 and thereby have committed the aforementioned offences.