ANNAPPA K. B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal in Crl.A.No.420/2020 relating to appellant/accused No.1 namely Annappa K B with regard to the judgment rendered by the Trial Court in S.C.No.10015/2018 and whereby convicted the said accused for the offence punishable under Ss. 302 of IPC, 1860.

(2.) Whereas the appeal in Crl.A.No.12/2021 is filed by the State by challenging the acquittal judgment rendered by the Trial Court in S.C.No.10015/2018 dtd. 30/12/2019 in respect of the aforesaid appellant/accused No.2 namely Vinayaka .K.A., relating to the offence punishable under Ss. 302 and 114 read with Sec. 34 of IPC, 1860.

(3.) The aforesaid appeal arises out of the same judgment in S.C.No.10015/2018, but in respect of accused No.2 is concerned, the State has preferred an appeal and seeking intervention relating to the acquittal judgment rendered by the Trial Court and seeking to convict the accused for the charges leveled against him. Insofar as accused No.1 Annappa K B who is an appellant in the connected appeal and whereby seeking intervention by considering grounds urged therein and setting aside the judgment of conviction rendered in S.C.No.10015/2018 and seeking acquittal of accused No.1 for the offence punishable under Sec. 302 of IPC, 1860. However, these appeals are arising out of the same impugned judgment in S.C.No.10015/2018. Therefore, they are disposed of through this common judgment.