GALEPPA TIMMANNA KONCHIKOR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioners/accused Nos.1 to 4 feeling aggrieved by judgment of first Appellate Court on the file of Fast Track Court, Gadag in Crl.A.No.17/2004, dtd. 21/1/2011, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned before trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 19/9/2001 at about 00-15 hours and 00-45 hours, accused Nos.1 to 4 with their common intention of committing robbery entered the house of CWs.6 and 7. Thereafter, put the complainant in fear and snatched away pair of gold studs and tali (Mangalsutra) and taken away clothes kept in trunk. The accused with common intention have pelted stones on the house situated in garden land of CW.7 and CW.10, further entered the house and put them under threat and snatched away Gallaseri, pair of studs and also cash of Rs.1000.00 kept in trunk. The accused have acquired the said properties under threat by extortion and kept them in their possession. On all these allegations made in the complaint, case was registered in Crime No.165/2001 of Gadag Rural police station. On completion of investigation, investigating officer filed charge sheet.