MAHAMMAD ARIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos. 1 to 3 have filed this appeal under Section 374(2) of the Code of Criminal Procedure challenging the judgment and order of conviction dated 16.02.2018, in Sessions Case No.53/2017, on the file of the Principal District and Sessions Judge, Dharwad, by which they are convicted for the offences punishable under sections 302, 120B and 449 read with Section 34 of IPC.

(2.) Vide the impugned judgment and order, accused Nos. 1 to 3 are sentenced to undergo life imprisonment and to pay fine of Rs.5,000/- each for the offence punishable under Section 302 read with Section 34 of the IPC, in default of payment of fine, to undergo simple imprisonment for one year. They are further sentenced undergo rigorous imprisonment for a period of 3 years and to pay fine of Rs.5,000/- each for the offence punishable under Section 120B read with Section 34 of IPC, in default of payment of fine, they are directed to undergo simple imprisonment for two months. Further accused Nos. 1 to 3 are sentenced to undergo rigorous imprisonment for five years and to pay fine of Rs.5,000/- each for the offence punishable under Section 449 read with Section 34 of IPC and in default of payment of fine, they are further directed to undergo simple imprisonment for one year. All the sentences are ordered to run concurrently.

(3.) For the sake of convenience, the parties are referred to their ranks before the trial Court.