M S CHALUVAIAH Vs. M C KRISHNA

JUDGEMENT

(1.) THIS revision is directed against the judgment of acquittal in S. C. No. 151/2001.

(2.) MANDYA Rural Police charge-sheeted the accused for the offence punishable under Sections 143, 302 and 201 of IPC.

(3.) BASED on the complaint of one M. S. Chaluvaiah dated 26. 5. 2001, a case was registered in Crime No. 41 of 2001 for the offence punishable under Sections 143, 302 and 201 readwith Section 149 of IPC. On investigation, the charge-sheet was filed. As many as 32 witnesses were cited in the charge-sheet. However, the prosecution led the evidence of pw1 to PW19. PW1 and PW2 are the eye-witness, PW4 and PW5 are the punch witnesses, PW6 is the father of the deceased No. 1, PW7 is the witness for seizure mahazar, PW8 and PW9 are the witnesses for the inquest, pw10 is the mother of deceased No. 1, PW11 is the photographer, PW12 is the Police Sub-Inspector who arrested the accused No. 4, PW13 is the doctor who conducted post-mortem, PW14 is the photographer, PW15 is the Head Constable, PW16 is the Police Sub-Inspector who arrested accused yogesh, PW17 is another Head Constable, PW18 is the Police Constable, pw19 is the Investigating Officer who conducted spot mahazar and seized the M. Os.