MAHADEVANAIKA S/O SIDDANAIKA AND NAGARAJANAIKA S/O MAHADEVANAIKA Vs. STATE OF KARNATAKA BY BADANAVALU POLICE STATION NANJANGUD TALUK REP BY STATE PUBLIC PROSECUTOR HIGH COURT BUILDING BANGALORE-1

JUDGEMENT

(1.) THIS criminal revision petition under Section 397(1) of Code of Criminal Procedure, 1908 (CrPC) by the accused 1 and 2 in CC No 864 of 2006, on the file of Addl Civil Judge (Jr Dn] and JMFC, Nanjangud, who had been convicted for the offences punishable under Section 341, 326, 324 read with Section 34 IPC, along with accused 3 and 4 and imposed the following sentence on the accused:

(2.) AND which had come to be reduced in the appeal before the III Addl. Sessions Judge, Mysore in Crl Appeal No 60 of 2011. into one of conviction only under Section 326 IPC and punishment being simple imprisonment for a period of one month and a fine of Rs. 5,000/ -, in default to undergo a further simple imprisonment for a period of one month etc. Incidentally, the petitioners had been acquitted of the offence punishable under Section 324 and 341 IPC and the accused 3 and 4 were acquitted of all the offences charged against them.

(3.) WHILE none appears for the petitioners, I have perused the judgments passed by the courts below and quite satisfied that there is neither any error of procedural law ner impropriety on any findings that has occurred in the course of judgments of the courts below.