PUNDALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant, against conviction and sentence judgment in S.C.No.193/2009, on the file of III Addl. Sessions Judge (Spl. Judge) Belgaum, dated 08.11.2010, wherein the accused Nos. 1 to 7 are sentenced to undergo simple imprisonment for 6 months for the offence punishable under Section 147 of IPC. The accused Nos. 1 to 7 are sentenced to undergo simple imprisonment for 6 months for the offence punishable under Section 323 R/w. Section 149 of IPC.

(2.) The brieffacts of the case for the purpose of this appeal are as under:

(3.) The learned Judge held trial of the case. After hearing the arguments, the trial Judge found that the accused persons are guilty for the offences punishable under Sections 147, 323 R/w. Section 149 of IPC. The learned Judge acquitted the appellants for the offences punishable under Sections 504, 506 R/w. 149 of IPC. and Section 3(1) (X)(XI) of the Act.