DYAVEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (accused 1 to 3) were tried for an offence punishable under Section 307 read with Section 34 IPC and were convicted for an offence punishable under Section 326 read with Section 34 IPC. Therefore, they are before this Court.

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

(3.) ACCUSED No.1 and CW2 -Ningegowda (since deceased) are direct brothers. PW2 Shankar is the son of CW2 Ningegowda (since deceased). Accused No.2 Vijaykumar and accused No.3 Anilkumar are the sons of accused No.1 Dyavegowda.