RAMABORA @ RAMABORAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the conviction for an offence under Sec. 302 IPC and the sentence of imprisonment for life handed over to them by the High Court of Karnataka, reversing the order of acquittal passed by the Sessions Court, accused Nos.1 and 2 have come up with the above appeal.

(2.) We have heard the learned counsel for the appellants and the learned standing counsel for the State of Karnataka.

(3.) The appellants herein were prosecuted along with 20 other persons, before the II Additional District and Sessions Judge, Bangalore, for alleged offences under Ss. 143, 144, 148, 147, 448 and 302 read with Sec. 149 IPC. By a judgment dtd. 8/8/2001, all the accused except those against whom the prosecution abated, were acquitted by the Sessions Court.