RATHNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Karnataka High Court dismissing the appeal filed by the appellant. The appellant faced trial for alleged commission of offence punishable under Section 376, 324 read with Section 34 and 342 read with Section 34 of the Indian Penal Code, 1860 (in short IPC). While the appellant was sentenced to undergo RI for 7 years, one year and six months respectively for the three offences, other accused persons were sentenced to undergo one year and six months for each of the offence i.e. Section 324 read with Section 34 and Section 342 read with Section 34, IPC.

(3.) They preferred appeal before the High Court which was numbered as Criminal Appeal No.553 of 2001. By the impugned order the conviction and sentence so far as the present appellant is concerned was confirmed while the sentences were reduced so far as the accused persons are concerned, but the fine amount was enhanced.