STATE OF KARNATAKA Vs. GOVINDA

JUDGEMENT

(1.) THE respondents (accused no.1 and 2) were tried for offences punishable under Sections 341and 324 r/w 34 IPC and they were acquitted. Therefore, the State has filed this appeal.

(2.) I have heard learned Government Advocate for the State.

(3.) IT is the case of prosecution that on 06.08.2006 at about 8.00 p.m., in front of Anganavadi Building of K.K.Hundi village, accused no.1 and 2 shared common intention and picked up quarrel with PW.1 - Chikkamadegowda and wrongfully restrained him. Accused no.2 assaulted on the neck of PW.1 -Chkkamadegowda with a razor. The prosecution has relied on the evidence of PW.1 - Chikkamadegowda and the medical evidence.