LAWS(SC)-2010-1-63

SHIVANAGOUD CHANEGOUD PATIL Vs. STATE OF KARNATAKA

Decided On January 14, 2010
SHIVANAGOUD CHANEGOUD PATIL Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal is directed against the judgment and order dated 13th April, 2007 passed by the High Court of Karnataka in Criminal Appeal No.1614 of 2004.

(3.) The Additional Sessions Judge, Belgaum, in a double murder case, convicted the accused A-3, A-5, A-7, A-8, A-9, A-21 and A-22 for offences punishable under Section 302 read with Section 149, Sections 143, 147, 148, 324 and 148 of the Indian Penal Code and sentenced them to life imprisonment and they were also directed to pay a fine of Rs.2,000/- each and in default of payment of fine, to undergo simple imprisonment for three months.