SAMBULINGAPPA Vs. NINGANAGOUDA IRANAGOUDA HIREGOUDAR

JUDGEMENT

(1.) The above said two appeals are clubbed in order to avoid repetition of facts involved in these cases and the common judgment is passed.

(2.) The appellant who is the complainant in Spl. Case No. 17/2003 and PW-2 in Spl. Case No. 6/2003 on the file of the District and Sessions Judge, Gadag challenged the judgments passed by the said Court in the above said two cases vide Judgments dated 28th day of October 2010.

(3.) The brief factual matrix of the case are that, on 10.02.2003 according to the appellant in the morning hours at about 5.00 a.m. the appellant