ABDUL RAHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused No.2 challenging his conviction and order of sentence passed by the Fast Track-I, Dharwad in SC No.127/2010 dated 02.06.2012 wherein accused No.2 has been convicted for the offence punishable under Sections 341 R/w 34 of IPC and Section 307 of IPC. The appellant-accused No.2 has been convicted and sentenced to undergo simple imprisonment for a period of three days for the offence punishable under Section 341 r/w 34 of IPC and sentenced to undergo simple imprisonment for a period of 4 years and shall pay fine of Rs.5000/- in default to undergo simple imprisonment for a period of 15 days for the offence punishable under Section 307 of IPC.

(2.) The appellant/accused No.2 has been acquitted for the offence punishable under Sections 323, 504 and 506 R/w Section 34 of IPC. Accused Nos.1 to 3 are acquitted for the offence punishable under Sections 504 , 323 , 506 and Section 307 of IPC.

(3.) The factual matrix of the case is as under: