KRISHNA @ BALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants have preferred this appeal against the Judgment of Conviction and order on Sentence dtd. 18/11/2011 passed in Sessions Case No.744 of 2009, by the Presiding Officer, Fast Track Sessions Court-XVII, Bangalore City (for short "the trial Court").

(2.) Parties herein are referred to as per their rank before the trial Court.

(3.) Brief facts leading to this appeal are that the Inspector of Police, Mahadevapura Police Station, Bangalore submitted charge-sheet against accused 1 and 2 for offences punishable under Ss. 397 and 307 of Indian Penal Code. It is the case of the prosecution that on 10/12/2008 at 11:45 am, accused who were doing tiles work at the house of Smt. Geeta Sharma, at No.313, Knights Bridge Apartments, Kundalahalli, within the limits of Mahadevapura Police Station, Bangalore City, caught hold of CW1-Smt. Geeta Sharma while she was doing household work, whereby accused No.1 held her tightly and accused No.2 fisted her face with hands and tried to strangulate her and attempted to commit her murder. Further, accused have also snatched her gold ornaments, robbed cash of Rs.50,000.00 and fled the scene. Thus, committed offences punishable under Ss. 397 and 307 of Indian Penal Code.