VENKATESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal challenges the judgment and order dtd. 14/12/2011 passed by the High court of Karnataka at Bangalore, vide which the learned Single Judge of the High Court has partly allowed the appeal filed by the appellants herein and set aside the judgment and order of the P.O. and Addl. Sessions Judge, Fast Track Court-IV, at Kolar, by which the learned Additional Sessions Judge convicted the appellants under Sec. 366 of the Indian Penal Code, 1860 ("IPC" for short) and sentenced them to undergo rigorous imprisonment for five years. Thereafter, the High Court convicted them for the offence punishable under Sec. 363 of the IPC and sentenced them to undergo rigorous imprisonment for one year.

(2.) The facts, in brief, giving rise to the present appeal are as follows:

(3.) We have heard Mr. Mr. Shekhar G. Devasa, learned senior counsel appearing for the appellants as well as Mr. Avishkar Singhvi, learned Additional Advocate General appearing for the respondentState of Karnataka.