BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is preferred by the appellants who were arraigned as Accused Nos. 1 to 9 in S.C. No. 3/2010 challenging the judgment of conviction and sentence passed by the II Additional District and Sessions Judge, Haveri, sitting at Ranebennur, vide judgment dtd. 28/8/2015.

(2.) The Trial Court has convicted the accused/appellants for the various offences and sentenced them to undergo simple imprisonment for a period of one month with a fine of Rs.500.00 each with default sentence for the offence under Sec. 143 read with Sec. 149 of IPC, to undergo simple imprisonment for a period of three months with a fine of Rs.1,000.00 each for the offence under Sec. 148 read with Sec. 149 of IPC, to undergo simple imprisonment for a period of one year with a fine of Rs.1,000.00 each for the offence punishable under Sec. 452 read with Sec. 149 of IPC and also sentenced them to undergo simple imprisonment for a period of three months with a fine of Rs.500.00 each for the offence under Sec. 504 read with Sec. 149 of IPC, and also sentenced them to undergo simple imprisonment for one month with a fine of Rs.1,000.00 each for the offence under Sec. 506 read with Sec. 149 of IPC, to undergo simple imprisonment for a period of one month with a fine of Rs.500.00 each for the offence under Sec. 323 read with Sec. 149 of IPC. Further accused were also sentenced to undergo life imprisonment for the offence under Sec. 302 read with Sec. 149 of IPC with fine of Rs.5,000.00 each with default sentence.

(3.) Before adverting to the evidence on record, it is just and necessary for us to have brief factual matrix of the case.