RAMKUMAR AND SMT. SHAILAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (hereinafter referred to as accused No. 1 and 2) were tried for offences punishable under Sections 324, 307, 504, 506 read with 34 of IPC. The learned Sessions Judge acquitted accused 1 and 2 of offences punishable under Sections 504, 324, 506 read with Section 34 IPC. The learned Sessions Judge convicted accused 1 and 2 of an offence punishable under Section 326 read with Section 34 IPC and sentenced them to undergo simple imprisonment for a period of five years and pay fine of Rs. 5,000/ - and default sentence of simple imprisonment for one year. Therefore, they are before this Court. I have heard Sri Siddamallappa, learned counsel for accused and learned Government Advocate for State.

(2.) IN brief, the case of the prosecution is as follows:

(3.) THE prosecution has relied on evidence of victim (P.W. 1) and eye witnesses, namely, P.W. 2 - Narendra and P.W. 3 - Krishnappa. The prosecution has relied on medical evidence of P.W. 9 - Dr. Ravikumar and contents of wound certificate marked as Ex. P7.