SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (hereinafter referred to as 'accused 1 to 4') were tried for offences punishable under sections 341, 114, 323, 324 & 307 r/w 34 IPC. Accused 1 to 4 are convicted and sentenced for offences punishable under sections 341, 323, 324 & 326 r/w 34 IPC. Therefore, they are before this court.

(2.) I have heard Sri Hashmath Pasha, learned counsel for accused and Sri B.T.Venkatesh, learned SPP for State.

(3.) IN this appeal, following points would arise for determination: -