VENKATESH, SUNIL KUMAR ALIAS SUNIL, NAVEEN ALIAS NAVEEN KUMAR AND MOHAN KUMAR ALIAS CHATRI MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH the matter is posted for hearing on Interlocutory Application, on earlier occasion it was posted for final hearing and with the consent of the learned counsel for the appellants and the learned High Court Government Pleader it is taken up for final disposal. The appellants have approached this Court challenging the judgment and order convicting them for the offence under Section 395 IPC, directing to undergo imprisonment for five years and to pay fine of Rs. 10,000/ - each.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) THE point that arises for my consideration is; Whether the appellants have made out any grounds to warrant interference in the judgment and order convicting the appellants for the charge under Section 395 IPC?