NEELAKANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned Additional Advocate General for the State.

(2.) These appellants are convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- each for an offence punishable under Section 302 read with Section 149 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity) apart from being convicted for other offences and punishments imposed thereon, all of which were to run concurrently.

(3.) The case of the prosecution was that the complainant, one Ravindra, was the brother of Satish. It transpires that on 24.11.2006 at about 9.00p.m. the complainant had come out of his house and is said to have urinated by the side of the house of one Gopal accused No.5 herein and that Gopal had noticed this and had taken objection and an argument had ensued.