DODDESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried and convicted for an offence punishable under section 307 IPC. Therefore, he is before this court. I have heard Sri B.S. Prasad, learned counsel for accused and Sri B. Visweswaraiah, learned HCGP for State.

(2.) THE accused was tried for the following charge: - -

(3.) IT is the case of prosecution that on 13.12.2004 at about 6 p.m., bicycle ridden by PW2 -Venkatesh had touched the mother of accused. Therefore, the mother of accused had gone to the house of PW2 and demanded compensation from the wife of PW2 (PW1). PW1 pleaded that they are poor people and offered to pay a sum of Rs. 50/ - as compensation. The mother of accused not being satisfied with the offer, went back and informed the matter to accused.