MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dtd. 25/2/2011 passed in S.C. No.85/2010 on the file of the Fast Track Court, Devanahalli, whereby the appellants/accused Nos.1 to 4 are convicted and sentenced for the offence punishable under Sec. 395 of IPC.

(2.) The Trial Court has sentenced the accused to undergo R.I. for a period of 7 years and to pay fine of Rs.2,000.00 (Rupees Two Thousand only) and in default of payment of fine, to further undergo S.I. for a period of 3 years.

(3.) Since the learned counsel for the appellants remained continuously absent and as there was no representation for the appellants, this Court appointed learned counsel Sri N.S. Sampangiramaiah as Amicus Curiae and the paper book was furnished to him.