NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As all these four appeals arise out of a common judgment, they are taken up for hearing together and are disposed of by this common judgment.

(2.) Crl.A.1290/2010 has been preferred by one Nagaraja Accused No.3, Crl.A.1295/2010 has been preferred by one Suresha Accused No.4, Crl.A.1364/2010 has been preferred by one Nagesha Accused No.2 and Crl.A.131/2011 has been preferred by one Srinivas Accused No.1 with a common prayer seeking to set aside the judgment of conviction and order of sentence passed by the II Addl. District & Sessions Judge, Kolar, in Spl.S.C.No.1/2010 by order dated 15/16.11.2010 for offences punishable under Section 366, 376 read with Section 34 IPC and Sestion 3(1)(xii) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard the respective learned counsel for the appellant in each of the appeals and the learned HCGP for the State and perused the records.