SHIVARAM & ANR. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The matter is heard finally at this stage.

(3.) The appellants herein were charge-sheeted for offences punishable under Sections 307, 326, 504 read with Section 34 of the Indian Penal Code (IPC). After the trial, the appellants were acquitted by the Trial Court insofar as the offences under Section 307/504/34 IPC are concerned but were convicted under Section 326 IPC. The Trial Court while passing order on sentence took into consideration the following mitigating circumstances: