STATE Vs. H N VEERABHADRAPPA

JUDGEMENT

(1.) THE trail Court records are secured by this Court to verify at the stage of admission of this appeal. We have perused the said records. Heard both sides. The judgment and order of acquittal dated 6.5.2010 passed by the Fast Track Court, Chitradurga in SC.No.60/2008 is the subject matter of this appeal. Learned SPP has taken us through the entire material on record, including the judgment of the Court below.

(2.) RESPONDENTS -accused were tried for the offences punishable under Sections 447, 504, 323 and 307 of IPC and are acquitted. In order to prove its case, the prosecution in all has examined 7 witnesses and got marked 6 Exhibits and two Material Objects.

(3.) CASE of the prosecution is that there was a civil dispute between PW.1 and accused in respect of an agricultural land bearing Sy.No.127/1 of Hebbal Village; all the accused trespassed into the said land while PWs.1, 2 and 6 were working in the land; all of them abused PWs.1, 2 and 6 in filthy language; PW.1 was dragged to certain extent by the accused; accused No.4 assaulted on the head of PW.1 with the chopper; accused No.1 assaulted on the back of PW.1 with club; one of the accused has also assaulted PW.1 with chopper. During the course of investigation, MO.Nos.1 and 2, the chopper and club are seized.