ROOPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are filed under Section 374(2) of Code of Criminal Procedure Code ( Cr.P.C. for short) assailing the judgment and order dated 24.04.2018 in S.C.No.63/2015 on the file of the I Additional District and Sessions Judge, Bagalkot, to sit at Jamakhandi.

(2.) Vide the impugned judgment and order, accused Nos.2 and 3 are found guilty of the offence punishable under Section 302 R/w. Section 34 of the Indian Penal Code, 1860 ( IPC for short) and sentenced to undergo imprisonment for life and pay fine of Rs.1,00,000/- each. The Trial Court has also found accused Nos.1 to 3 guilty of offence punishable under Section 201 read with Section 34 of IPC and sentenced to undergo imprisonment for seven years and shall pay fine of Rs.1,00,000/- each under Section 201 read with Section 34 of IPC. The Trial Court has also directed accused Nos.1 to 3 to pay compensation of Rs.1,00,000/- each to the complainant i.e., mother of the deceased under Section 357(b) of Cr.P.C.

(3.) Criminal Appeal No.100162/2018 is filed by accused No.1, Criminal Appeal No.829/2018 is filed by accused No.2 and Criminal Appeal No.100181/2018 is filed by accused No.3.