NANJUNDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Appeal challenges the judgment and Order dtd. 7/2/2017 passed by the High Court of Karnataka at Bengaluru in Criminal Revision Petition No. 1048/2010 dismissing the Petition filed by the appellants herein. The High Court confirmed the Judgment and Order of the Trial Court and the First Appellate Court convicting the Appellants under Sec. 304(A) read with Sec. 34 of the Indian Penal Code (for short 'IPC') and sentencing them to undergo Simple Imprisonment for 1 year and 3 months and penalty of Rs.3000.00­ each with default stipulation of Simple Imprisonment for 3 months.

(2.) Facts shorn of unnecessary details as unfolded by prosecution are as under:

(3.) The conviction of the Appellants/Accused rests on circumstantial evidence and the circumstances highlighted were as follows: