NAGARAJU AND ORS. Vs. STATE

JUDGEMENT

(1.) This revision petition is filed by the petitioners/accused Nos.1 to 5 being aggrieved by the judgment of conviction and sentence dated 11.01.2010 passed by the Additional Civil Judge (Jr.Dn.) and JMFC-I, Srirangapatna (hereinafter referred to as the 'Trial Court'), in CC No.57/2009 which was upheld by the FTC, Srirangapatna (hereinafter referred to as the 'First Appellate Court'), in Crl.A.No.12/2010, vide order dated 20.07.2011.

(2.) Heard learned counsel for the petitioners and Sri R.D. Renukaradhya, learned High Court Government Pleader for the respondent-Police.

(3.) The status of the parties before the Trial Court is retained for the sake of convenience.