LAXMAN AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri S.S. Koti, appearing for the Counsel for the appellants and the learned State Public Prosecutor.

(2.) The present appeal is preferred against the conviction and sentence of life imprisonment imposed on the accused apart from other punishments for the offences punishable under Sections 144,148, 302, 504 and 109 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as T.P.C.', for brevity) and award of compensation of Rs. 50,000.00 to P.W. 6.

(3.) The accused are nine in number. Accused 1 to 4 are brothers and sons of Sri Rangappa Kankani. Accused 5 is the son of accused 1. Accused 6 is the brother-in-law of accused 1 and 4 and a resident of a nearby village, in which the other accused lived. Accused 7 is the wife of accused 1 and accused 8 is the wife of accused 2 and accused 9 is the son of accused 4.