PARWETTEWWA W/O GANGAPPA BALLARI Vs. STATE OF KARNATAKA; SUBHASH S/O NINGAPPA HEREKAR; SANTOSH S/O SANTU SHIVAJI HEREKAR; NAGESH @ NAGARAJ S/O KALAMAPPA NAGOJI

JUDGEMENT

(1.) The judgment and order of conviction convicting accused No.1 and acquitting the other accused i.e., accused Nos.2 to 5, dated 08.12.2011, by the Fast Track Court-I, Belgaum, in S.C. No.250 of 2008, is cal led in question in both these appeals.

(2.) Criminal Appeal No.2580 of 2012 is fi led by the original complainant questioning the acquittal of accused Nos.2 to 4. Criminal Appeal No.2514 of 2012 is f i led by the convicted accused No.1 questioning the judgment and order of his conviction.

(3.) The case of prosecution in brief is as under: