VENKATARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant accused 1 to 5 are convicted for an offence punishable under Sections 143, 144, 147 and 307 read with Section 149 of the IPC. The prosecution discloses that P W2 on 22. 2. 1988 got down from the bus at 9. 20 a. m. at. Kuretty Hosur. At bus stand lot of people had gathered and there was commotion. The accused persons carrying deadly weapons exhorted one another to assault PW2 on the ground that he belongs to Puttashetty group thus all the accused persons came rushing towards PW2 and assaulted him causing as many as three fractures with the deadly weapons.

(2.) THE prosecution proves the guilt of the accused by the evidence of PW2 the victim, pw 4, the wife of the victim, PW 1 is the doctor who has treated and issued wound certificate at Ex. P 1 to corroborate the version of PW1 regarding the fracture injuries. In the cross-examination of PWs. 2 and 4 nothing is elicited to dent the veracity. On over all consideration, it is to be seen that the accused are liable for conviction under section 326 of the IPC and riot Section 307 of the IPC.

(3.) THE incident is of the year 1988. The trial Court has rendered judgment on 17. 2. 2000. The accused have undergone the ordeal of long trial for over a period of 12 years. The order sheet discloses that the accused persons have attended 48 hearing dates. Attendance on each date of hearing has the effect of a day's confinement.