B K CHANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above-said three appeals relate to single incident and are directed against common judgment and order dated 10.09.2003 of the High Court of Karnataka at Bangalore, in Criminal Appeal No.104 of 2000 and Criminal Appeal No. 384 of 2000, they are heard together and shall stand disposed of by this common judgment.

(2.) Criminal Appeal No. 404/2004 has been filed by B.K. Channappa (A-1) and Criminal Appeal No. 580/2004 has been filed by Marulsidappa (A-15) against their conviction and sentence recorded by the High Court under Section 302 of the Indian Penal Code (for short "IPC") in Criminal Appeal No. 384 of 2000 filed by the State of Karnataka against the order of acquittal passed by the trial court .

(3.) Criminal Appeal No. 566/2004 has been filed by Karibasappa (A-2), Halanaika (A-3), B.K. Manjunatha (A-17), B.K. Parmeshwarappa (A-19) and B.K. Shivrajappa (A-20) against the impugned judgment and order of the High Court upholding their conviction and sentence under Section 302, IPC read with Section 149, IPC and conviction of B.K. Manjunatha (A-17) and B.K. Shivrajappa (A-20) under Section 324, IPC and B.K. Parmeshwarappa (A-19) under Section 326, IPC respectively.