ANAND JAKKAPPA PUJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted in SLP (Crl.) No. 15426 of 2025.

(2.) Since the issues raised in both the captioned appeals are the same, the appellants are co-convicts and the challenge is also to the self-same judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(3.) These appeals arise from the common judgment and order passed by the High Court of Karnataka at Dharwad dtd. 22/12/2021 in Criminal Appeal Nos. 100096 and 100109 of 2018, respectively (hereinafter, "the impugned judgment"), by which the High Court dismissed the appeals preferred by the appellants herein and thereby affirmed the judgment and order of conviction passed by the Trial Court in Sessions Case No. 59 of 2013 holding the appellants herein guilty of the offence punishable under Ss. 302, 364, 404, 201 read with Sec. 34 of the Indian Penal Code, 1860, respectively (for short, "the IPC").