DEVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as accused ) was tried on the allegation that on 09.06.2006, at about 3 p.m., accused set fire to huts of PW2 -Shanthamma and PW3 -Rani, situate in Srinivasapura Colony, Kengeri Hobli, Bangalore and caused loss to the tune of a sum of Rs.20,000/ - and thereby committed an offence punishable under section 436 IPC. The learned trial Judge convicted accused for an offence punishable under section 436 IPC. Therefore, he is before this court.

(2.) I have heard learned counsel for accused and learned HCGP for State.

(3.) AT the relevant time, PW1 -Venkatappa was working as Head Constable in Kengeri Police Station. PW1 has deposed; on 09.06.2006, he was the Station House Officer of Kengeri Police Station; one Devaraj (accused) lodged a complaint, which was registered in Crime No.156/2006 for offences punishable under sections 324 and 504 r/w 34 IPC, alleging that he had set fire to two huts belonged to PW2 - Shanthamma and PW3 -Rani, therefore people of locality apprehended and thrashed him and he was taken by Hoysala police and he was treated in hospital.