STATE OF KARNATAKA Vs. NARAYAN BABU SANADI

JUDGEMENT

(1.) THE State of Karnataka has filed this appeal against the judgment and order of acquittal passed by the High Court in Criminal Appeal No. 237/81. The four respondents were convicted by the trial Court under sections 326 and 450 both read with section 34 IPC.

(2.) THE prosecution case was that because of the family property dispute, relations between deceased Nagappa and deceased Babu with the accused, who were all closely related to each other, were strained and that led to an assault by respondent Nos. 1 -4 on Nagappa when he was working in the fields and which resulted in his immediate death and also on deceased Babu, who was taking rest in his house and which also led to his death after about 10 days. The prosecution could not lead any direct evidence regarding the manner in which Nagappa and Babu were killed. But the trial Court relying upon the statement of deceased Babu - Ex. P. 42 convicted the respondents as stated above.

(3.) THERE was no other evidence led by the prosecution against the respondents. The High Court was, therefore, right in acquitting the respondents. The appeal is, therefore, dismissed. Bail bonds of the respondents are ordered to be cancelled.