LAWS(KAR)-2022-3-160

SYED ADAM Vs. STATE

Decided On March 04, 2022
Syed Adam Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed against them in C.C.No.828/2013 on the file of the Principal Senior Civil Judge & CJM, Chitradurga and confirmation of the same by the Special II Addl. District and Sessions Judge, Chitradurga in Crl.A.Nos.25/2015 and 27/2015, accused Nos.1 to 6 have preferred the above petitions.

(2.) The petitioners in Crl.R.P.No.710/2017 are accused Nos.1, 3 to 5, petitioner in Crl.R.P.No.665/2017 is accused No.2 and Crl.R.P.No.883/217 is accused No.6 in the said case. For the purpose of convenience, the parties will be referred according to their ranks before the trial Court.

(3.) The accused were prosecuted in C.C.No.1664/2011 for the offences punishable under Sec. 120-B, 420 readwith Sec. 34 of IPC and Ss. 118, 119, 120 of Karnataka Education Act, 1983 ('the KE Act' for short) on the basis of the charge sheet filed by Chitradurga Town Police in Crime No.214/2011 of their police station.