REGENT COMPUTRONICS PVT. LTD.

RANGAIAH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. KRISHNAMURTHI LAXMIPATI NAIDU [REFERRED TO]
SURAJDEO OZA. V. STATE OF BIHAR [REFERRED TO]
KAKE SINGH V. STATE OF M.P. [REFERRED TO]
NANAHAU RAM. V. STATE OF M.P. [REFERRED TO]
CHANDRAPPA AND ORS. V. STATE OF KARNATAKA [REFERRED TO]
ABDUL GAFUR AND ORS. V. THE STATE OF ASSAM [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
GURBACHAN SINGH VS. SATPAL SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
DEVENDER PAL SINGH VS. STATE NCT OF DELHI [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF H P VS. SUKHVINDER SINGH [REFERRED TO]
HAJI KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALLU ALIAS MASIH VS. STATE OF M P [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MOHAN LAL VS. STATE OF HARYANA [REFERRED TO]
RATTANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAMAPPA HALAPPA PUJAR VS. STATE OF KARNATAKA [REFERRED TO]
JAGDISH VS. STATE OF MADHYA PRADESH [REFERRED TO]
GOWRISHANKARA SWAMIGALU VS. STATE OF KARNATAKA [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Appellant is before us, aggrieved by and dissatisfied with a judgment of conviction and sentence dated 7.6.2004 passed by a Division Bench of the High Court of Karnataka at Bangalore in Criminal Appeal No. 32 of 1999 reversing a judgment of acquittal dated 15.9.1998 in S.C. No. 30/91 passed in his favour by the 1st Additional Sessions Judge, Mysore.

(2.) There is a small village 'Rammanahalli' situate near the town of Mysore. It has two streets called 'Kelaginakeri' and 'Melinakeri'. A cinema tent was put therein. There were two groups in the village residing in one or the other said streets. One group intended the owner of cinema/theatre to exhibit films starring Dr. Rajkumar and the other group asked them to exhibit the films starring Sri Vishnuvardhan. They had been asking the proprietor of the theatre to release the films in which their favourite stars were acting. The occurrence took place at about 8.00 a.m. on 9.12.1990.

(3.) The prosecution case is as under : Maruchhaiah, the deceased, had gone out of his house to have a cup of tea. A clash between two groups of people from the aforementioned streets 'Kelaginakeri' and 'Melinakeri' took place. During the said clash, appellant is said to have stabbed the deceased with a knife when he was sitting near 'Garadimane' (Gymnesium). Maruchhaiah was taken to K.R. Hospital at Mysore. He died on the next day, i.e. on 10.12.1990 at about 5.00 p.m. Appellant is said to have also caused injury to Madhu (P.W.6) when he tried to intervene. The said occurrence is said to have been witnessed by P.W. 6- Madhu, P.W.1- Maruchhaiah son of the deceased Maruchhaiah and several others. P.W. 1-son of the deceased was also known as Maruchhaiah. A first information report was lodged at the Mysore South Police Station, stating :

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RANGAIAH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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