MANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the judgment and final order dated 06.02.2006 passed by the High Court of Karnataka at Bangalore in Criminal Appeal Nos. 624 and 616 of 1999 whereby the High Court allowed the appeals filed by the State of Karnataka - respondent herein and convicted the appellants herein for the offences punishable under Sections 366A, 372, 373 read with Section 34 I.P.C. and sentenced them to undergo imprisonment for a period of seven years with a fine of Rs. 50,000/- each, in default, to undergo simple imprisonment for two years.

(2.) The case of the prosecution is as under:

(3.) Heard Mr. Shankar Divate, learned Counsel for the appellants and Ms. Anitha Shenoy, learned Counsel for the State of Karnataka.