- (1.)Appellant, besides his father Bhadregowda, was put on trial for offence punishable under Section 302, 114 and 427 of the Indian Penal Code and Section 3 read with Section 25 and 27 of the Arms Act. Additional Sessions Judge, Hasan, vide judgment and order dated 24th of February, 2000 passed in Sessions Case No. 24 of 1992, acquitted both the accused of all the charges. Aggrieved by the same, the State of Karnataka preferred an appeal. The High Court, vide judgment and order dated 9th of February, 2007 passed in Criminal Appeal No. 991 of 2000, reversed their acquittal and held the appellant M.B. Suresh guilty of offence punishable under Section 302 and 427 of the Indian Penal Code and Section 25 and 27 of the Arms Act. However, his father Bhadregowda was found guilty of offence punishable under Section 427 of the Indian Penal Code alone. Appellant M.B. Suresh was sentenced to undergo life imprisonment for offence under Section 302 of the Indian Penal Code and fine of Rs. 5,000/-, and in default to undergo simple imprisonment for six months. He was also sentenced to undergo one year's imprisonment and fine of Rs. 2,000/- for offence under Section 27 of the Arms Act. Both of them were sentenced to undergo simple imprisonment for one week for offence under Section 427 of the Indian Penal Code and fine of Rs. 5,000/- each. Sentences were directed to run concurrently. Aggrieved by the same, M.B. Suresh has preferred the present appeal whereas his father Bhadregowda, aggrieved by his conviction and sentence, has preferred Special Leave Petition No. 5363 of 2007.
(2.)Leave granted in Special Leave Petition (Criminal) No. 5363 of 2007.
(3.)According to the prosecution there was a long standing enmity between the family of the informant and the accused in respect of land of Survey No. 29/2 and 22 of Marur Village over which the accused Bhadregowda was claiming tenancy rights. According to the prosecution, on 19th of November, 1991 the deceased Chandrashekar, along with his elder brother Raghunath, cousin Krishnegowda, a friend Prakash and one Suresh came to the residence of Halegowda in the Village Marur in a tractor-trailer for unloading the gunny bags. After unloading the gunny bags, they sent the tractor-trailer along with the labourers to the coffee plantation of Ramegowda to pluck coffee seeds. However, the aforesaid persons stayed back at Halegowda's house to have a cup of coffee and later, at about 10.30 A.M., while they were going to coffee estate by the side of the wetland of Ramegowda, Chandrashekar was ahead of them. At that time, Chandrashekar was shot at by the appellant M.B. Suresh, who was standing near the gate made of bamboo. After the first shot, his father Bhadregowda instigated him to fire again and at that the appellant M.B. Suresh fired for the second time at the deceased and thereafter they left the place. P.Ws. 1 to 3, namely Krishnegowda, Raghunath and Prakash respectively, rushed to the place where Chandrashekar had fallen on the ground and in order to save him, they carried him to the village, but unfortunately he died because of the gun shot injury on their way to the village. On the basis of the report given by Krishnegowda (PW-1), a case was registered at the Bellur Police Station. Post-mortem on the dead body was conducted by Dr. Gunashekar V.C.(PW-10), who found nine injuries on the person of the deceased caused by the appellant.
"1. Three circular pellet wounds present over the left part of the fore head, each measuring 0.5 cm. in diameter bony deep over an area of 4 cm. x 4 cm.

2. Three circular pellet wounds present near the lateral end of the right side of the lip each measuring 0.5 cm. in diameter skin deep over an area of 2 cm. x 2 cm.

3. Two pellet wounds over the left side of the front of the neck 0.5 cm. in diameter the muscle deep, there is an exit lacerated wound over the back of the left side of the neck piercing the skin 2 cm. x 2 cm., with lacerated edges.

4. Three circular pellet wounds present over the anterior aspect of the right arm each 0.5 cm. in diameter muscle deep over an area of 1 1/2" x 1 1/2".

5. Six circular pellet wounds present over the right anterior aspect of the chest each measuring 0.5 cm. in diameter over an area of 4" x 4" skin deep.

6. A single circular pellet present in the anterior aspect of chest at the level of the 12th rib measuring 0.5 cm. in diameter and skin deep.

7. An incised like wound 1" x 1/2" in the epigastrium skin deep.

8. A single circular pellet wound measuing 0.5 cm in diameter skin deep in the right iliac fassa.

9. Three pellet wounds circular in shapre each measuring 0.5 cm. in diameter in the anterior aspect of the upper third of the right thigh over an area of 6" x 4" skin deep"