LAWS(KAR)-2014-10-167

STATE OF KARNATAKA Vs. MARUTHI

Decided On October 30, 2014
STATE OF KARNATAKA Appellant
V/S
MARUTHI Respondents

JUDGEMENT

(1.) THE respondents 1 to 7 were arrayed as accused 1 to 5, 7 and 10 in S.C. No. 58/2005 and they were tried and acquitted for offences punishable under Sections 143, 147, 148, 341 and 302 IPC read with Section 149 IPC. Therefore, the State has filed this appeal.

(2.) WE have heard the learned Government Pleader for State and Sri. Hasmath Pasha, learned counsel for accused. We have been taken through evidence and impugned judgment.

(3.) IT is the case of prosecution that there were some disputes between accused and some persons of Dyapalapura village. The deceased persons who were the natives of Dyapalapura village had taken lead, convened a Panchayath and imposed fine on the accused. The accused bore grudge against deceased persons.