RUDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.100192/2015 has been preferred by accused No.3 and Criminal Appeal No.100012/2016 has been filed by accused Nos.1 and 2, assailing the judgment of conviction and order of sentence passed by the District and Sessions Judge, Koppal in S.C. No.41/2014 dated 02.07.2015.

(2.) I have heard the learned counsel Sri.T.Hanumareddy for the appellants - accused Nos.1 to 3 and the learned Additional S.P.P. Sri.V.M.Banakar for the respondent - State.

(3.) Since these two appeals are arising out the common judgment, they have been clubbed together and disposed of with a common judgment.