GAJENDRA SADASHIV SUNADALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals preferred by A2, A1 and A3 respectively are directed against the judgment and order dated 18.7.2011 passed in S.C.No.118/2008 by the Addl. Sessions Judge and Presiding Officer, Fast Track Court, Hukkeri convicting them for the offences punishable under Sections 302, 201 r/w.34 of IPC and sentencing to undergo imprisonment for life and to pay fine of Rs.50,000/- each I.D. to undergo R.I. for three years for the offence punishable under Section 302 r/w.34 of IPC and to undergo R.I. for three years and to pay fine of Rs.5,000/- each I.D. to undergo R.I. for one year for the offence punishable under Section 201 r/w.34 of IPC.

(2.) Since these two appeals preferred by the accused are directed against the same judgment and order of conviction and sentence, they are heard together and are disposed of by this common judgment.

(3.) The brief facts of the case are :-