HAALESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the parties were heard.

(2.) In Sessions Case No. 25 of 2000 out of the nine accused, seven accused persons (A-1 to A-7) were convicted for various offences and were sentenced to undergo imprisonment for different period with a maximum of life imprisonment for an offence under Sec. 302 in aid with Sec. 149 IPC and remaining two accused persons i.e. (A-8 and A-9) were acquitted.

(3.) Accused Nos. 1, 2 and 3 accepted the judgment of the Trial Court and did not file any appeal against it. Accused Nos. 4, 5 and 6 together filed a Criminal Appeal No. 219 of 2007 before the High Court whereas accused No. 7 filed a separate Criminal Appeal No. 229 of 2007. The High Court by a common judgment passed in both the appeals upheld the conviction and sentence awarded to all of them i.e. A-4, A-5, A-6 and A-7 and dismissed the appeals.