RAVINDRA Vs. BABURAO

JUDGEMENT

(1.) Criminal Revision Petition No. 462/2005 and Criminal Appeal No. 1665/2004, both have arisen from the same Judgment and Order dated 25/11/2004 passed in Sessions Case No. 146/2002 by the learned Presiding Officer, Fast Track Court-I, Belgaum (hereinafter referred to as Trial Court for short). Therefore they are disposed of by this common Judgment.

(2.) Criminal Revision Petition No. 462/2005 is filed by the complainant in the said case seeking enhancement of sentence imposed by the Trial Court on accused No. 1 to 6 therein. Criminal Appeal No. 1665/2004 is filed by accused Nos. 1 to 6 in the said case challenging the legality and correctness of the impugned Judgment and Order convicting them for the offence Under Section 395 of IPC.

(3.) Heard the arguments of Sri. M.V. Devaraju, the learned Counsel for the accused-Appellant Nos. 1 to 6 in Crl.A. No. 1665/2004 and Respondents in the said Criminal Revision Petition, Sri. Mallikarjun S. Masali, the learned Counsel for revision Petitioner-complainant in Crl.R.P. No. 462/2005 and Respondents in the said appeal. Also heard the arguments of Sri. P.H. Gotkhindi, the learned HCGP representing the Respondent State in the revision petition and also in the appeal. Perused the entire original records obtained from the Trial Court.