(1.) The reference by the court below as well as the appeal preferred against the judgment of the court below are heard and considered together.
(2.) The case of the prosecution was that the Police Sub-Inspector, Saidapur Police Station of Yadgir District, as on 14.2.2009 at about 11.45 p.m., is said to have received information of multiple murders in Gondadagi village. He had immediately proceeded there along with his staff and found one Suryakanthamma lying near a shed, where she lived, with injuries. He had immediately arranged for the said victim to be shifted to Raichur Government Hospital for treatment and thereafter had proceeded to record the statement of one Srinivas, who was present at the spot. The said statement was treated as the complaint.
(3.) According to Srinivas, he was working as a coolie since one year in the land belonging to one Sharanappagouda, which was adjacent to the land of Basavarajappagouda, who was the elder brother of Sharanappagouda. It was stated that a relative of Basavarajappagouda, namely, Basannagouda was working as a Supervisor and Suryakanthamma and her two sons namely, Shivareddy and Seenu were employed as coolies.
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