CHIKKEGOWDA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is directed against the judgment and order dated 22-7-2008 passed in Criminal Appeal No. 751 of 2002 by the High Court of Karnataka at Bangalore, whereby the High Court reversed the order of acquittal dated 24-11-2001 passed by the JMFC in CC No. 658 of 1996 acquitting the appellants for the offences punishable under Sections 143, 144, 147, 148, 326, 324, 323 and 506 read with Section 149 of the Penal Code, 1860 (in short "IPC").

(3.) The High Court having set aside the order of acquittal convicted all the appellants herein for the offence punishable under Section 326 IPC, however, directed their release on probation on each one of them executing a bond in the sum of Rs 50,000 with one surety in the like sum. The appellants were further directed to pay compensation in a sum of Rs 5000 each. Out of the fine amount, a sum of Rs 30,000 was directed to be paid to PW 1, the injured.