MOHAMMAD IRFAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal Nos.201-202 of 2018 (arising out of SLP (Crl.) Nos.7347- 7348 of 2016); Criminal Appeal Nos.203-204 of 2018 (arising out of SLP (Crl) Nos.8246-8247 of 2016); Criminal Appeal Nos.205-207 of 2018 (arising out of SLP (Crl) Nos.8243-8245 of 2016) and Criminal Appeal Nos.208-209 of 2018 (arising out of SLP (Crl) No.138-139 of 2017) are filed by original Accused Nos.5, 6, 1 and 4 respectively, against the common judgment and final order dtd. 10/5/2016 passed by the High Court (The High Court of Judicature of Karnataka at Bangalore) in Criminal Appeal Nos.220 of 2012, 530 of 2012, 531 of 2012 and 1123 of 2013.

(2.) In the instant case, eight persons were arrayed as Accused in the chargesheet but A-8 was shown to be absconding. A-1 to A-7, namely, Mohamed Razhur Rehman @ Abdul Rehman, Afsar Pasha @ Basheeruddin, Mehboob Ibrahim Sab Chopdar, Noorullah Khan @ Noorullah, Mohammad Irfan, Nazmuddin @ Munna, Chand Basha and Ahmed Basha respectively, were tried in Sessions Case No.539 of 2006 arising out of crime registered pursuant to FIR No.3/2006. By its judgment dtd. 17/12/2011 the Trial Court (The Court of the City Fast Track (Sessions) Judge, Bangalore City (FTC II)) acquitted A-7 but found A-1 to A-6 guilty and passed order of sentence dtd. 19/12/2011, the features of which can be tabulated as under: -

(3.) Following four appeals were thereafter filed in the High Court.