(1.) This is an appeal filed by accused persons aggrieved by the judgment of conviction and sentence passed in S.C.No.116/2009 on the file of Fast Track Court at Jamkhandi dated 25.08.2010, wherein the accused were convicted for the offences punishable under Sections 323, 324, 447, 326, 307, 504 and 506 Part-II read with section 34 of Indian Penal Code.
(2.) Brief facts of the case are as under:
(3.) The complainant filed a complaint before the jurisdictional police narrating the incident as per Ex.P.1. On the basis of the said complaint, Crime No.135/2009 was registered. Investigating Officer conducted investigation. Thereafter a charge sheet came to be filed for the alleged offences.