STATE BY TURUVEKERE POLICE Vs. KARIYAPPA S/O. VENKATESH AND OTHERS

JUDGEMENT

(1.) THE State has filed this appeal against the judgment of acquittal of Respondents 1 to 13 (hereinafter referred to as accused 1 to 13) for offences punishable under Sections 143, 147, 148, 323, 324, 504, 304 r/w. Section 149 IPC.

(2.) WE have heard Sri P.M. Nawaz, learned Additional State Public Prosecutor and Sri M.R. Madhusudhan, learned Counsel for accused. We have been taken through evidence and the impugned judgment.

(3.) IT is the case of prosecution that on 17.10.2002, accused 1 to 13 armed with stones and clubs formed into unlawful assembly came near the house of PW -4, Gangadharaiah and picked up quarrel. Accused 1 to 13 in furtherance of common object of unlawful assembly assaulted PWs. 1 and 4 to 7 and deceased Kenchaiah with stones and clubs and caused injuries. Accused No. 1, Kariyappa assaulted on the chest of deceased with a stone and the other accused fisted and kicked him. On the same day at about 10.00 a.m., deceased Kenchaiah succumbed to injuries in the Government Hospital at Turuvekere.