(1.) These appeals have been preferred by accused Nos.1 to 5 in S.C.No.62/2013, challenging the judgment of conviction and order of sentence dated 30.06.2014 whereunder appellants-accused Nos.1 to 5 have been convicted for the offence punishable under Sections 302 and 201 read with section 120-B and Section 34 IPC after trial by sentencing them to life imprisonment and to pay fine of Rs.10,000/- each for the offence punishable under Section 302 read with Section 34 IPC, in default, to undergo rigorous imprisonment for one year each; to undergo imprisonment for life and to pay fine of Rs.10,000/- each for the offence punishable under Section 120-B IPC, in default, to undergo rigorous imprisonment for one year each and to undergo rigorous imprisonment for 3 years and to pay fine of Rs.5,000/- each for the offence punishable under Section 201 read with Section 34 IPC, in default, to undergo rigorous imprisonment for six months each.
(2.) The gist of the prosecution case:
(3.) The mother of the deceased namely, Smt.Yashodha had lodged a complaint (typed on computer) on 14.02.2013 with Rural Police Station, Chickmagalur who had come to the spot where the dead body of the deceased was lying and on identifying the dead body, she is said to have lodged the aforesaid complaint alleging that some unknown persons for unknown reasons had assaulted her son on his head and had committed his murder elsewhere and had thrown his dead body on the bridge and the bike was lying in the nearby Halla. Said complaint came to be registered in Crime No.63/2013 for the offence punishable under Section 302 and 201 IPC.
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