RAJU AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioners in Crl.R.P.No.839 of 2013 and Crl.R.P.No.723 of 2009 are accused Nos.1 and 2 respectively who were convicted by the Court of Additional Civil Judge and J.M.F.C. at Anekal (henceforth for brevity referred to as the 'Trial Court') in C.C.No.558 of 2004 for the offence punishable under Section 457 and 380 of the Indian Penal Code (henceforth for brevity referred to as the 'IPC') and were sentenced accordingly.

(2.) Respondent-State is being represented by the learned High Court Government Pleader. The Trial Court and Appellate Court's records were called for and the same were placed before this Court.

(3.) Heard the arguments from both sides. Perused the materials placed before this Court.