STATE BY BANNUR Vs. DAYANANDA KUMAR @ DAYANANDA,

JUDGEMENT

(1.) Criminal Appeal No.405/2014 is filed by the State against the judgment and order of acquittal dated 22.7.2013 passed by the II Additional Sessions Judge, Mysore (hereinafter referred to as 'Trial Court') in S.C. No.87/2010 acquitting the accused for the offences punishable under Sections 376, 506 and 313 of the Indian Penal Code (hereinafter referred to as 'IPC' for the sake of brevity).

(2.) Criminal Appeal No.786/2013 is filed by the accused against the judgment of conviction and order of sentence dated 22/24.07.2013 passed by the trial Court in S.C. No.87/2010 convicting the accused for the offence punishable under Section 417 of IPC and sentencing him to undergo simple imprisonment for six months and to pay fine of Rs.15,000/-, in default to undergo simple imprisonment for a further period of three months.

(3.) Since both the appeals are arising out of the common Judgment, they are taken up together for final disposal.