ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the Judgment of conviction and order of sentence passed in Sessions Case No.47/2016 by the IV Additional District and Sessions Judge, Dharwad (for short the 'Trial Court' for the sake of brevity) the accused therein have preferred the above appeals.

(2.) In Sessions Case No.47/2016 the accused Nos.1 to 7 are convicted for the offences punishable under Sections 120B, 109, 302 and 201 read with Section 149 of IPC and they have been sentenced as under :

(3.) Aggrieved by the same, accused Nos.1, 2 and 4 have preferred Criminal Appeal No.100247/2018, accused No.3 has preferred Criminal Appeal No.100240/2018, accused No.5 has preferred Criminal Appeal No.100261/2018, accused No.7 has preferred Criminal Appeal No.100291/2018 and accused No.6 has preferred Criminal Appeal No.100296/2018.