VENKATA RAMANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three appeals are preferred against the judgment of conviction dated 8.3.2013 and order of sentence dated 11.3.2013 passed by the Fast Track Court-III, Bengaluru Rural District, Bengaluru in Sessions Case No.214/2005.

(2.) The appellants in Appeal No.296/2013 are accused Nos.1, 2 and 6 and the appellants in Appeal No.305/2013 are accused Nos.3 and 4 and the appellant in Appeal No.367/2013 is accused No.5 in S.C.No.214/2005. In these appeals, the respective appellants will be referred to in the same ranking as in S.C.No.214/2005.

(3.) A charge-sheet came to be filed against accused Nos.1 to 6 by the CPI of Hoskote Circle (PW.20) for the alleged offences punishable under sections 143 , 148 , 341 r/w. sections 149 and 302 r/w. section 149 of Indian Penal Code. Accused were put on trial. To bring home the charges levelled against them, prosecution examined in all 20 witnesses. Amongst them, PW.4 G.K.Thyagaraj, PW.5 Devaraj, PW.6 Krishna Murthy and PW.7 Nagaraj are examined as eye-witnesses to the incident. PW.4 is also examined as the complainant who set the law into motion by lodging a complaint as per Ex.P1.