SHANTHAMALLESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) These criminal appeals have been preferred by accused no.1, in the crime registered on the file of the Chamarajanagar Rural Police Station, in the State of Karnataka aggrieved by the conviction recorded and sentence imposed in the judgment dated 17th January 2011 passed in Sessions Case No.59 of 2009 by the learned District & Sessions Judge, Chamarajanagar and the judgment of the High Court in Criminal Appeal No.531 of 2011 c/w Criminal Appeal No.248 of 2011 passed on 28.06.2017 by the High Court of Karnataka at Bangalore.

(3.) Accused nos.1 to 4 in the aforesaid crime were charged for offence under Section 436 read with Section 34 of Indian Penal Code (IPC). The learned District & Sessions Judge, Chamarajanagar has convicted all the four accused for the offence under Section 436 read with Section 34 IPC and imposed the fine of Rs.10,000/-, in default, to undergo simple imprisonment for two months on accused no.1 and imposed a fine of Rs.5,000/- on accused nos.2 to 4, in default, to undergo simple imprisonment for a period of one month.