ANIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRL. A. No. 133/2006 is filed by the appellants (arrayed as Accused Nos. 1 to 5) against the judgment of conviction for offences punishable under Sections 366, 376(g), 328 read with 34 IPC. CRL. A. No.734/2006 is filed by the State for enhancement of sentence.

(2.) A1 to A5 were tried for the following charges and supplementary charges:

(3.) WE have heard Sri M.S.Sampangiramaiah, HCGP for the State and Sri Arun Shyam, learned Counsel for the accused.