ADEAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant was the first accused in a criminal case bearing registration in Sessions Case No. 85/2010, which was pending on the file of the I Addl. District and Sessions Judge at Gulbarga. Honnappa was the second accused in the said case. A charge sheet had been filed against both these accused for the offence punishable under Sections 504 and 307 of IPC and Section 25 and 27 of Indian Arms Act, 1959.

(2.) THE brief facts leading to the registration of the case and consequential investigation by Afzalpur police station are as follows;

(3.) LEARNED Sessions Judge has acquitted both the accused for the offence punishable under Sections 504 and 307 of IPC and Section 25 of Indian Arms Act. But he has convicted the first accused for the offences punishable under Sections 27 of Indian Arms Act only and has sentenced him to undergo three years of imprisonment and to pay fine of Rs. 10,000/ - in default to undergo simple imprisonment for a period of two years vide judgment of conviction and sentence dated 29.10.2010. It is this judgment of conviction of sentence, which is called in question before this Court by filing appeal under Section 374(2) of Cr.P.C.