NINGAPPA ALIAS BHYRAPPA ALIAS NINGEGOWDA S/O SANNEGOWDA AND SWAMY ALIAS SWAMYGOWDA S/O ANNEGOWDA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) BEING aggrieved by the order of conviction passed by the Principal, Sessions Judge, Mysore in S.C. No. 8/1996 by the Judgement dated 3.10.2000 convicting the first appellant (who is Accused No. 1) for an offence under Section 304 Part -I and sentencing him to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 8,000/ - in default to undergo rigorous imprisonment for a period of one year and also convicting the Appellant No. 2 (who is accused No. 3) for the offence Under Section 304 Part -II and sentencing him to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 3,000/ - in default to undergo rigorous imprisonment for six months. These appellants have filed this appeal.

(2.) A -1 has been further convicted for offence punishable under Section 324 IPC and he has been sentenced to undergo rigorous imprisonment for a period of six months for the said offence.

(3.) CHALLENGING the said order dated 18.04.2006, the State of Karnataka filed an appeal before the Hon'ble Supreme Court. By order dated 11.2.2009, the Apex Court was pleased to set aside the order dated 18.04.2006 passed by this High Court in Criminal Appeal No. 264/2009 and further pleased to remand the matter to the high Court for fresh consideration on merits with a direction to dispose of the appeal in accordance with law by a reasoned order. Hence, this matter is taken up for final hearing today.