BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction dated 13th April 2012 passed by Fast Track Court XII, Bangalore City in S.C.No.676/2010 is called in question in this appeal by convicted accused No.1.

(2.) The case of the prosecution in brief is that PW-4 is the leader of a Garments Employees Association and he was acquainted with many garment employees including the deceased; PW-8 Manjunath had got money transaction with accused No.1; accused No.1 had deposited Rs.5,000/- in chit fund run by PW-8; accused No.1 wanted his money back since the money was required for school fees of his son; however PW-8 had not returned the money to accused No.1; in that regard, there was dispute between accused No.1 and PW-8.

(3.) In order to prove its case, the prosecution in all examined 15 witnesses and got marked 19 exhibits and 14 material objects. On behalf of the defence, one exhibit is got marked. As aforementioned, the trial court convicted both the accused for the offences punishable under Section 302 IPC.