RANGAYYA Vs. THE STATE

JUDGEMENT

(1.) THE appellant has called in question the judgment passed in C.C. No. 111/2009 by JMFC, Deodurga.

(2.) THE appellant was convicted under Section 326 of IPC and sentenced to undergo Simple Imprisonment for two years and to pay fine of Rs. 5,000/ - and in default to undergo Simple Imprisonment for six months. The said judgment was confirmed in Criminal Appeal No. 40/2013 by the I -Additional Sessions Judge, Raichur, vide judgment dated 10.04.2014.

(3.) THE prosecution in order to prove the guilt of the accused (petitioner herein), examined seven witnesses as PWs. 1 to 7 and got marked the documents at Exs. P1 to P14 and one material object as MO.1 -Stone. The accused was also examined under Section 313 of Cr.P.C., who infact gave no explanation so far as the incident is concerned except denying the allegations against him.