MUNIRAJA AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants have challenged their conviction and sentence for the offence punishable under Sections 143, 144, 147, 148, 448, 427, 323, 324, 355, 506 read with Section 149 IPC on a trial held by the Sessions Judge, Bangalore Rural.

(2.) THE facts reveal that on 02.03.2009 at 2.00 p.m. the appellants and other accused formed an unlawful assembly with a common object to cause murder of C.Ws. 11 and 2 (P.Ws. 3 and 4) and armed with the weapons like rod, chopper etc., said to have caused the injuries. On a complaint of this incident filed by P.W. 3 under Ex. P4, in the course of investigation, the spot mahazar was held, statements were recorded, injured were sent to the hospital for treatment. The injury certificates were collected. The weapons were seized and on completion of investigation, chargesheet was laid against the appellants and other accused for the aforesaid offences inclusive of Section 307 IPC.

(3.) THE point that arises for my consideration is: