SHARANABASAVA @ SHARANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A Criminal reference is registered on the file of this Court for confirmation of death sentence awarded to accused No.1 Sharanabasava @ Sharanu s/o Siddappa Deginal, Age: 23 years, Occ: Private Teacher, r/o: Gundagi, Tq: Sindgi, Dist: Vijayapur, in S.C.No.61/2013 passed by the I-Additional District & Sessions Judge, Bagalkot sit at Jamkhandi vide judgment of conviction dated 08.02.2019 & 11.02.2019. The first accused has preferred an appeal independently in Criminal Appeal No.100103 of 2019 questioning the validity of conviction as well as awarding of death sentence, so also accused Nos.2 and 3 have preferred appeal in Criminal Appeal No.100116 of 2016 questioning the conviction order passed in S.C.No.61/2013. All these three matters were taken up together for consideration.

(2.) The brief facts which are necessary for disposal of these three matters are as under:

(3.) After securing the presence of accused persons through body warrant, the Trial Court heard the counsel for all the accused as well as the learned public prosecutor and has framed the following charges: