THIMANNA SON OF CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the prosecution in brief is as follows:

(2.) Based on the complaint, a case was lodged against unknown persons for the offences punishable under Sections-302 and 392 of IPC. Investigation was taken up. Thereafter, the accused was arrested on 14.03.2011. On completion of the investigation, a charge- sheet was laid against the accused for the offences punishable under Sections-302 and 392 of IPC. The accused pleaded not guilty and claimed to be tried.

(3.) In order to prove its case, the prosecution in all examined 20 witnesses and marked Exhibits-P1 to P48, as well as 14 Material Objects. The defence marked 1 Exhibit.