SIDDALINGA S/O BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence passed by the Presiding Officer of the Fast Track Court-II, Bellary, in S.C.No.144/2007, whereby the appellants were convicted for the offences punishable under Sections 120(B), 365 and 302 IPC and were sentenced to rigorous imprisonment for 2 years, 7 years and life imprisonment respectively and fine of Rs.10,000/- each for the offence punishable under Section 302 IPC and in default imprisonment for three months. They were further sentenced to undergo rigorous imprisonment for seven years for the offence under Section 201 IPC.

(2.) The case of the prosecution in brief is as follows:

(3.) The learned Sessions Judge framed charges under Sections 120(B), 365, 302 201 r/w 34 IPC against the accused. The accused pleaded not guilty and claimed to be tried. Thereafter prosecution examined PWs.1 to 40 got marked Exs.P1 to P52.