STATE OF KARNATAKA Vs. MADAGAL SAB

JUDGEMENT

(1.) A-1 to A-9 were charge-sheeted by the Kushtagi Police Station for offences punishable under Sections 143, 147, 148, 302, 324, and 504 r/w. Section 149, IPC. The trial Court in S. C. No. 125/1995 on the file of the Addl. Sessions Judge, Raichur, convicted A-1 and A-7 for offences punishable under Section 302, IPC. A-4 and A-5 were convicted under Section 324, IPC.

(2.) A-1 and A-7 have been sentenced to imprisonment for life for offence under Section 302, IPC and also pay a fine of Rs. 2,000/- in default to undergo R. I. for six months.

(3.) A-4 and A-5 were sentenced to undergo R. I. for a period of two months and since they have already undergone the said period in judicial custody they were set at liberty.