UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.200122/2015 has been preferred by appellant - accused No.2 and Criminal Appeal No.200123/2015 has been preferred by the appellant - accused No.1 seeking the intervention of this Court in the common judgment of conviction and order of sentence passed by I Addl. Sessions Judge, Vijayapura in S.C. No.53/2012 and S.C.156/2013 dated 30.09.2015.

(2.) We have heard learned counsel Sri Anil Kumar Navadagi, appearing for appellant - accused No.1 and Sri Shivanand V. Pattanshetti appearing for appellant - accused No.2 and also Sri Prakash Yeli, learned Addl. State Public Prosecutor for the respondent - State.

(3.) Genesis of the case of the prosecution in brief are that;