N.S. ESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused no. 1) and accused no. 2 were tried for offences punishable under Sections 504, 323, 326, 307 r/w 34 IPC. The learned Sessions convicted accused no. 1 for an offence punishable under 326 IPC and accused no. 2 for offences punishable under Sections 504 and 323 IPC.

(2.) I have heard Sri. C.M. Sangolli, learned counsel for accused and learned Government Advocate for the State.

(3.) THE learned trial judge on appreciation of evidence of injured witness, eyewitness account of PW.3 and also medical evidence of PW.10 convicted accused no. 1 for an offence punishable under Section 326 IPC Therefore, following points would arise for determination: