MADHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant was the first accused in Sessions Case No. 27/8 of 1962 on the file of the Court of Session, Bidar. There were eight other accused persons tried along with him but they have all been acquitted.

(2.) The incident, in respect of which the said 9 persons came to be prosecuted, took place in the village of Sidhol in Humnabad Taluk on the evening of 19th March 1962 and resulted in the death of one Rama Rao, Police Patil of the village. The charges framed against the accused at the trial are therefore related to the murder of the said Rama Rao

(3.) As against accused 2 and 3, the charge was under Section 120B of the Penal Code alleging that they had conspired with the 1st accused to commit the murder of the said Rama Rao. They were acquitted of that charge.