ARJUN TUKKAPPA LAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants/accused under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), challenging the judgment of conviction and order of sentence dtd. 29/11/2017 passed by the Principal District and Sessions Judge, Dharwad, in S.C. No.74/2017. Where by the accused have been convicted for the offences p/u/s 379 Code of Civil Procedure and under Sec. 86 and 87 of KF Act.

(2.) The case of the prosecution, in brief, is as under:

(3.) Immediately after receiving the information, the complainant secured panch witnesses and, along with his staff and the panch witnesses, proceeded to Bammigatti Cross. On reaching the spot, they noticed two persons, one of whom was carrying a handbag. On enquiry, they disclosed their names as Arjun Tukkappa Lamani and Parashuram Lalappa Lamani, who are accused Nos.1 and 2 herein.