GANESH S/O MUTHUMADHA AND ORS Vs. STATE

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the offence punishable under Section 326 and 324 R/W Section 34 of IPC, on a trial held by the Fast Tack Court at Kollegal.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) On a complaint filed by PW1 Ravi, investigation was held and the Spot Mahazar Ex.P3 and Seizure Mahazar at Ex. P2 were drawn in the presence of the attesting witnesses. The injured were examined by the doctor PW9 and who issued the injury certificates. The statements of the witnesses were recorded and on completion of the investigation, a charge sheet came to be filed against the accused for the offences under Section 307 r/w Section 34 of IPC and other minor offences.