B V VASUDEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (accused 2 to 4 and 7) were tried along with accused 1, 9 and 11 for offences punishable under Sections 143, 147, 148, 324, 307 read with Section 149 IPC. Accused No.2 was also tried for an offences punishable under Sections 3 and 27 of Arms Act. The final report was not filed against accused No.5 -Chandregowda, accused No.6 - B.L.Nagaraju, accused No.8 -Bettamma and accused No.10 - S.Lingegowda. The learned Sessions Judge convicted accused No.2 Vasudev, accused No.3 Venkatappa, accused No.4 Venkataswamaiah and accused No.7 S.Nagaraj for offences punishable under Sections 148, 324, 338, 506(2) read with Section 149 IPC. Accused No.2 Vasudev was also convicted for an offence punishable under Section 3 read with Section 27 Arms Act. Accused No.9 Lakshmamma and accused No.11 Parvathamma were acquitted. Accused No.1 K.Venkataramanaiah died during pendency of the appeal. The case against accused No.1 abated. Therefore, appellants are before this Court.

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

(3.) THE learned Sessions Judge framed the following charges: