JAMALSAB S/O PARIDSAB MAKANDAR Vs. STATE OF KARNATAKA THROUGH KULGOD POLICE REP BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) This appeal of accused Nos.1 to 4 arise out of the Judgment and order of conviction and sentence dated 06.02.2010 in Sessions Case No.22/2002 passed by the Presiding Officer, Fast Track and Additional Sessions Judge, Hukkeri, sitting at Gokak.

(2.) The accused were tried in the said case for the offences punishable under Sections 143, 147, 148, 324, 504 & 109 read with Section 149 of the Indian Penal Code, 1860 (for short 'IPC') on the basis of the charge-sheet filed by Kulgod Police in Crime No.67 of 1999 of their Police Station. The said case was registered against the appellants and 5th accused Hazaratma on the basis of the complaint of Hashimsab CW-1 as per Ex.P-

(3.) Some of the undisputed facts of the case are as follows: