THOMAS S/O ANTONY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the order passed by the learned Presiding Officer, Fast Track Court-IV, Mysore, on 16.07.2010 in S.C. No.79/2007, wherein the accused Nos.1 & 2 were convicted for the offences punishable under Sections 353 and 307 read with Section 149 of IPC and sentenced to undergo simple imprisonment for a period of three years for the offence punishable under Section 307 read with 149 of IPC.

(2.) The appellant in this case is accused No.2 before the trial Court.

(3.) The complaint is lodged by one Ravikumar, S/o. Sannalingaiah, aged about 32 years, who is Forest Watcher of Gundre Range, Begur, H.D. Kote Taluk. The substance of the complaint, which is marked as Ex.P1 during trial, is that: