RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant who was convicted in the Court of the Principal District and Sessions Judge at Chitradurga (for the sake of brevity hereinafter referred to as 'trial Court') in SC No.32/2007 by the judgment of conviction and order on sentence dated 30.06.2010 for the offences punishable under Sections 326 and 504 of the Indian Penal Code (for the sake of brevity hereinafter referred to as 'IPC') has preferred this appeal challenging his conviction for the offences.

(2.) The summary of the case of the prosecution is that on 04.09.2006 at about 5.45 am., in JCR extension, Chitradurga, while the deceased Hanumakka was picking the waste plastic papers in front of M/s.Sri Krishna Bakery, the accused who was the owner of the said Bakery objecting her for picking the rags from the said place abused her and assaulted her with a stick which he was possessing, upon her head and left hand and caused bleeding injuries to her. She was thereafter shifted to the District Hospital, Chitradurga by her sister's son Eranna and one Gopi and was treated as inpatient.

(3.) Based upon her statement said to have given before the complainant police in the hospital, on the very same day, a complaint before the respondent police station in the Crime No.216/2006 came to be registered against the appellant for the offences punishable under Sections 504, 324 and 323 of IPC.