STATE OF KARNATAKA Vs. SHIVAPPA

JUDGEMENT

(1.) THE respondents (accused no.1 and 2) were tried and acquitted of offences punishable under Sections 341 and 324 r/w 34 IPC. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State and Sri.Shyamsundar, learned counsel for accused.

(3.) IT is the case of prosecution that on 08.05.2007 at about 9.00 a.m., when PW.1 -Rudrappa and PW.2 -Puttappa were ploughing their land in Sy.No.76 of Makavally village, accused no.1 and 2 came there and wrongfully restrained them. Accused no.1 and 2 assaulted PW's.1 and 2 with stones and caused injuries to them.