THIPPERUDRA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Additional State Public Prosecutor.

(2.) The appellants were accused 1 and 2 along with one other who was arrayed as accused No. 3.

(3.) The case of the prosecution before the Court below was that the complainant Prahallad had three brothers and five sisters. All of them were residing separately. However, PW -1 Prahallad and Ram Murthy, his younger brother were living jointly. The complainant's elder brother one Nmgaraja was said to be a close friend of accused No. 1 and infact they were assisting each other in their agricultural operations of their respective lands and it transpires that Ningaraja would visit the house of accused No. 1, often.