Karnataka High Court
The State Of Karnataka By Pavagada ... vs Papanna S/O Papanna on 30 May, 2008
Bench: K.Sreedhar Rao, L.Narayana Swamy
IN THE HIGH COURT OF KARNATAKA, BANGALORE Q
DATED THIS THE 30'"! DAY 09' MAY 2003- ' '
PRESENT
THE H()N'BLE MR. JUSTICE K.§€~§«Rl3T133'{.\§'IAF?. R!ijO A'
ANI3-' 'V .
THE HC)N'I:3LE MR. JLISTICE _g}:."E~i,§R§YANA
cRL.A.' H H
BETWEEN: .'
The State of %
By Pavagada Police. _ ' .. Appellant
(By Sri Anaxid
1. Papa_.n11a. '= V'
Sfg} "
'V 'A
L' o;Anj§fiap9a,--- .30 years.
_ S/"a.H2;£1uu;antharayappa
(Anjinappa) aged 30 years.
--..VS»,!o;Anjinappa, aged 30 years.
.. ..i{anum.antha1ayappa,
S] o.Papa1ma., aged 35 years.
6. Obanna, s/o.Papan.aa,
Aged 23 years.
V. * tzzmamddyhally
'-., (By sfi Adv. For R1 to R5)
"-pmyi..r1g to set aside the judgment and order of acquittal dated
.2'?.{'2.'..200$ passed by the learned Prl JMFC, Pavagada in CC
" No. iA59f'.--'£OO0 acquitting the respondents for the ofibnces
_pflI!iS,hab1€ lllldfll' Sections 143, 144, 147, I48, 323, 325, 324
T madxvith Sec. 1491190.
SREEDHAR mo, J., delivered the following»
7. Papanna, s/o.Ycrm Anjinappa,
Aged 50 years.
8. Venkatcshappa,
S/oixnjinappa, aged 30 years.
9. Prabhakarappa,
S/oflamappa, aged 30 years.
10. Krishnappa, s/o.R-amappa, ' K
Aged. 25 years.
11. Narayanappa,
Aged 35 years. ' .
12. I{xish11appa,.vs]:<:;$.i{a}aE:1Am:a;ii){i;§';1a}:)A;').?§i,: kk * *
Aged 32 £;I:~' _ '
13.
14. Nag$shappa,v
Aged 39'
15. Pend1ijee§i~':v§ga;:ajaf;p5;"
Sf a _gcd_ 25 years.
Vfl1_z_agcV,T_Pav§tgadé .. Respondents
This C;~1.A. is med under Section 378(1) and (3) CIZPC,
This appeal is coming on for hearing this day, K.
JUDGMENT
A1 to A15 are the persons belonging to the same group. They were insisting release of Water to irrigate The Panchayath had taken a decision that Water for only drinking purpose and not ' .
connection, there was a. dispute betvveen 'xaccused oi: fine part and the complainant andiiietiiers it the T' 27.5.1999 at 8.00 a.m, when bringing mulberry leaves, A1 to assembly Wielding sickle, club, pipe, .s=tc., v_ PW.1 to PW.4 intervened, the_ them. PW.3 has sustained: PW2, PW4 and PW5 have sustained A'sit_nip.1.c " 'the assault. I-'W1 has lodged complaijgthefoxie olithe same day at 1 1.30 sun. The injured ii":'1't':_ h.9S9it.é1"i1""ifer medical exa1nma' tion. The wound marked at Ex.P-4 discloses that he has sustained fractun: on the right leg. The wound
-. PW.1, P'W.2, PWC4 and PWLS disclose that they have cotpttzsion and tender injuries, which are simple in 1 period of six month for conviction U/s. 335 IPC and scntgncc to pay Rs. 2,()()()/-- each in dcfauit SI. for a period of for conviction U /s. 148 IPC. Pws shall be paid the engjia 4% as compensation. ' Accordingly, the appeal is allgrweéfinl " A' V Bkm.