BASAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

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

(2.) The appellant was the accused before the trial Court in the following circumstances -

(3.) It transpires that he attacked deceased with the weapon and had struck him four times on the left side of his neck, thereby causing serious injuries. The deceased is said to have collapsed on the spot. It transpires that the neighbourers, namely, P.Ws. 2, 3 and 4 apart from the complainant P.W.1 had come upon the scene and had noticed that the deceased was bleeding profusely and had fallen to the ground and that the accused was running away with the weapon.