RAVI Vs. KUMARA

JUDGEMENT

(1.) This is a victim's appeal preferred against the judgment of acquittal dtd. 22/3/2018 passed by the V Additional District and Sessions Judge, Tiptur, in SC No.63/2013, whereby the respondents/accused Nos.1 to 4 are acquitted of the offences punishable under Ss. 323, 307, 504, 341 read with 34 of IPC.

(2.) We have heard learned counsel for the appellant, learned counsel for respondent Nos.1 to 4/accused Nos.1 to 4 and learned HCGP appearing for respondent No.5 State. Perused the evidence and material on record.

(3.) It is the case of prosecution that the complainant/injured is a resident of Guddenahalli, Harijan Colony, Kasaba Hobli, Turuvekere Taluk. There was a dispute between the complainant and accused in connection with installation of Ganesha Idol. On 6/11/2011 at about 06.00 p.m., the complainant along with his father Hanumanthaiah returned to their house after grazing the cattle. At that time, all the accused, on account of previous enmity, with an intention of committing his murder, came near his house, accused No.1 stabbed on his abdomen with a knife and other accused persons held him and also kicked and assaulted him with hands.