MUTTEPPA DHAREPPA CHIGADOLLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have challenged the convictions and sentences passed on them for having committed the offences punishable under Sections 148 and 302 read with 149 of the Indian Penal Code, by the Principal Sessions Judge, Belgaum, in Sessions Case No. 38 of 1978. Each one of them has been sentenced to undergo rigorous imprisonment for one year on the first count and imprisonment for life on the second count. He has ordered that the sub-stantive sentences should run concurrently.

(2.) The undisputed facts are that the deceased Shiddappa Menagenappa Goud-appanavar alias Gavisiddappa, is the father of P.W. 2 Krishnappa and brother of P. W. 3 Gangawwa. One Laxmappa is the brother of the deceased and one Kallawwa is one of the wives of the deceased. All these persons were residing in Kalarkoppa village, about 11 Kms. away from Gokak, situated by the side of Gokak Melavanki road. 2-A. A-2 and A-3 are the sons of A-l, A-4 to A-6 are alleged to be the partymen of A-l.

(3.)