THAMMARAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal takes exception to the common judgment dtd. 3/8/2010 rendered by the Division Bench of High Court of Karnataka(Circuit Bench, Gulbarga)[1] in Criminal Appeal No. 964 of 2006 filed by Manoj @ Manohar[2]and Criminal Appeal No. 1157 of 2006 filed by the appellants, Thammaraya[3] and Basappa @ Basavaraj.[4]

(2.) The three accused persons, namely, Manoj(A-1), Thammaraya(A-2) and Basappa @ Basavaraj(A-3) were tried by the learned Fast Track Court-1, Bijapur[5] in Sessions Case No. 22 of 2002 for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860.[6] They were convicted and sentenced in the following terms: -

(3.) The appeal(s) preferred by the accused persons against the judgment of the trial Court came to be dismissed by the High Court, vide common judgment dtd. 3/8/2010, which is a subject matter of challenge in this appeal by special leave.