GANESH NARAYAN HEGDE Vs. S BANGARAPPA

JUDGEMENT

(1.) BEING aggrieved by the Judgment and Order dated 5-1-1996 passed by the learned JMFC, II Court, in C. C. No. 1514 of 1987 acquitting the respondents 1 to 3 for the offence punishable under Section 500 of the indian Penal Code, the appellant has preferred this appeal challenging the legality and correctness of the same.

(2.) THE appellant is the complainant and the respondents are accused 1, 2 and 3. While narrating the facts, the ranks of the parties shall be followed as in the Lower Court.

(3.) ACCORDING to the complainant he belongs to a famous and well known family of Doddamane Hegde of Siddapur and their family enjoys the distinction of having participated in independence movement. The members of the family of the appellant are engaged in agriculture and sericulture and some members run a rice mill also. The appellant is the founder President of S. S. P. Samithi, Siddapur and has close association with (1) Samaja Shikshana Vishwast Samithi, (2) Modern Education society and (3) Sarvodaya Vakkalutana Prathamika Bank etc. The appellant has served the society in many capacities. He has acquired the status and position in the society by rendering selfless service. The then chief Minister of Karnataka Sri Ramakrishna Hegde and the appellant are cousin brothers.