G. K. CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed by the petitioners accused Nos.2 and 3 under Section 482 of Cr.P.C., for modification of the condition to deposit the fine amount in the order passed by the II Additional District and Sessions Judge, Mandya (hereinafter referred to as First Appellate Court ) in Crl.A.Nos.63/2021, 61/2021, 57/2021, 54/2021 dated 11.05.2021, Crl.A.No.74/2021 dated 13.05.2021 and Crl.A.No.81/2021 dated 13.05.2021 for allowing the application of the petitioners filed under Section 389(1) of Cr.P.C., while suspending the sentence imposed by the trial Court in C.C.No.846/2009.

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the State.

(3.) The case of the prosecution is that the Mandya West Police filed a charge-sheet against the present petitioners accused Nos.2 and 3 for the offence punishable under Sections 465, 467, 468, 471, 166 and 420 read with Section 34 of IPC. After the trial, these petitioners-accused Nos.2 and 3 have been convicted for the offences punishable under Sections 465, 468, 471 and 420 of IPC by imposing fine of Rs.10,000/- each for the said offences. Being aggrieved by the same, petitioners filed an appeal before the First Appellate Court and also filed an application for suspending the sentence under Section 389(1) of Cr.P.C., which was allowed with a condition to deposit entire fine amount and the same is challenged before this Court.