STATE OF KARNATAKA Vs. NINGAPPA ALIAS BHYRAPPA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Karnataka High Court allowing the appeal filed by the respondents so far as their conviction for offence punishable under Section 304 (Part-I) of the Indian Penal Code, 1860 (in short 'IPC ) is concerned. Learned Principal Sessions Judge, Mysore, in Sessions Case No. 8/1996 convicted respondent No. 1 in terms of Section 304 Part I IPC. So far as respondent No. 2 is concerned, he was convicted in terms of Section 304 Part II. The conviction of respondent Nos. 1 & 2 for offences punishable under Section 324 read with Section 34 IPC was confirmed.

(3.) It is not necessary to go into the factual aspects in detail in view of the order proposed to be passed.