MALLIKARJUNA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The State by PSI, Gandhinagar Police Station, Bellary laid a charge sheet against the appellants/accused for the offences punishable under Sections 324, 504, 506, 307 read with Section 34 of IPC. After committal proceedings, a case in SC No.69/2004 was registered on the file of the Principal Sessions Judge, Bellary.

(2.) The brief facts on which basis the charge sheet was filed are:

(3.) The learned Sessions Judge framed charges against the accused persons for the offence punishable under Sections 326, 307, 504 and 506 r/w. Section 34 of IPC.