LAWS(KAR)-1999-1-26

RAME GOWDA Vs. STATE OF KARNATAKA

Decided On January 22, 1999
RAME GOWDA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) IN all there were seventeen accused. They were charged on various counts under Sections 143, 147, 148, 149, 324, 326 and 302 read with Section 149, IPC. Out of the seventeen accused all were acquitted except A-2 and A-3. A-2 and A-3 each of them were found guilty for an offence punishable under Section 302, IPC and sentenced to imprisonment for life and also sentenced to pay a fine of Rs. 2000/- in default to undergo R. I. for six months.

(2.) THE appellants-accused Nos. 2 and 3 have preferred Criminal Appeal No. 220/1995 against their conviction and sentence. The State has preferred Criminal Appeal No. 542/1995 against A-2 and A-3 for acquitting them for the offence under Sections 143, 147, 148, 326, 324 read with 149, IPC. The State has also preferred Criminal Appeal No. 512/1995 against those accused who were acquitted. All the appeals were heard together and a common order is passed since all the appeals arise out of the same occurrence that is alleged to have been taken place on 16-6-1989.

(3.) THE prosecution case, in brief, is as follows :- On 16-6-1989 P. W. 1 H. R. Shivamadegowda was coming towards his house from his lands at about 8. 00 a. m. A-1 Shivanna was coming in the opposite direction. A-1 dashed against P. W. 1, P. W. 1 questioned A-1 about his conduct. There was an altercation. Hearing about the altercation, P. W. 1's uncle Channaveeregowda and his son Erannaiah came and pacified both the parties. Even at that stage A-1 and A-5 who were also present challenged P. W. 1 by saying that they will give a befitting reply. After that A-1 and A-5 went towards their house. On the same day i. e. on 16-6-1989 P. W. 1 was present in his house. At about 4 p. m. A-1 to A-11 came armed with repiece patties and clubs and threatened P. W. 1. P. W. 1's father Remegowda (deceased No. 1) and P. W. 1's uncle Channaveeregowda (deceased No. 2) came out of the house and questioned the accused. Both the deceased also stated that the matter can be sorted out through panchayat. Immediately thereafter Ramegowda (D-1) and Channaveeregowda (D-2) went towards Basaveshwara temple. They went to a distance of 200' from to house of P. W. 1.