T.K.LAKSHMI NARASIMHAMURTHY Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 to 3 against their conviction and sentence passed by the trial Court for the offence punishable under Sec. 323 read with Sec. 34 of IPC. Appeal against appellant No.1 has been dismissed as abated.

(2.) I have heard the learned counsel for the appellants and the learned HCGP for the respondent-State and perused the evidence and material on record.

(3.) The charges were framed against the accused persons for the offence punishable under Ss. 323, 324, 307, 504, 506 read with Sec. 34 of IPC.