KESHAVA @ CHONI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These Criminal Appeals are arising out of the common Judgment and Order dated 22/23.04.2016 made in S.C. No.117/2012 on the file of the III Addl. District and Sessions Judge, D.K., Mangalore, whereby the trial Court convicted and sentenced Accused Nos.1,3 and 8 for the offences punishable under Sections 143, 147, 148, 447, 448 and 302 r/w 149 of IPC and acquitted Accused Nos.1,3 and 8 for the offence punishable under Section 120B r/w Section 149 of IPC and Accused Nos.2,4 to 7, 9 to 11 for the offences punishable under Sections 143, 147, 148, 447, 448, 120B, 75 and 302 r/w 149 of IPC.

(2.) Criminal Appeal No.1128/2016 is filed by Accused Nos.1 and 3 praying to set aside the impugned judgment and order passed by the trial Court in so far as convicting and sentencing them for the offences punishable under Sections 143, 147, 148, 447, 448 and 302 r/w 149 of IPC and consequently acquit them for the said offences.

(3.) Criminal Appeal No.871/2016 is filed by Accused No.8 praying to set aside the impugned judgment and order passed by the trial Court in so far as convicting and sentencing him for the offences punishable under Sections 143, 147, 148, 447, 448 and 302 r/w 149 of IPC and consequently acquit him for the said offences.