SRINIVASA @ DRIVER SRINIVASA S/O YELLAPPA; GOVINDAPPA S/O LATE THIMMARAYAPPA; V MUNIRAJU S/O VENKATESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellants-accused Nos.1 to 3 is directed against the judgment and order dated 22.2.2010 passed by the District and Sessions Judge, FTC-I, Bangalore Rural District, Bangalore, in S.C.No.227/2009.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellants-accused Nos.1 to 3 for the offence punishable under sections 364, 302 r/w 34 of IPC and has sentenced the appellants-accused Nos.1 to 3 to undergo R.I. for a period of 3 years and to pay a fine of Rs.10,000/- each and in default to pay fine, to undergo R.I. for a period of six months for the offence punishable under section 364 r/w 34 of IPC. For the offence punishable under section 302 of IPC the appellants-accused Nos.1 to 3 have been sentenced to undergo life imprisonment and also to pay a fine of Rs.25,000/- each and in default of payment of fine, to undergo R.I. for a period of 11/2 years.

(3.) Aggrieved by that, the appellants-accused Nos.1 to 3 have filed this appeal.