CHOWDAPPA S/O KERIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants (hereinafter referred to as accused 1 to 6) were tried for offences punishable under sections 143, 147, 148 & 302 r/w 149 IPC and they were convicted for offences punishable under sections 325 r/w 149 IPC and also for an offence punishable under section 148 IPC. Accused 1 to 6 have been sentenced to undergo rigorous imprisonment for two years and pay fine of Rs.5,000/- each, in default to undergo rigorous imprisonment for six months for an offence punishable under section 325 r/w 149 IPC and they have been sentenced to undergo rigorous imprisonment for six months and pay fine of Rs.2,000/- each, in default to undergo rigorous imprisonment for three months for an offence punishable under section 148 IPC. Therefore, they are before this court.

(2.) I have heard Sri P.N.Hegde, learned counsel for accused and Sri B.T.Venkatesh, learned SPP for State.

(3.) Accused 1to 6 were tried for following charges:-