SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction and sentence passed by the Court of Principal Sessions Judge at Chikmagalur in SC No.103/2010 against the appellants/accused Nos.1 to 3 for the offences punishable under Ss. 341, 506 and 307 r/w Sec. 34 of IPC is assailed in this appeal.

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

(3.) Charges are framed against the appellants/accused Nos.1 and 3 for the offences punishable under Ss. 120B, 341, 506, 307 and 326 r/w Sec. 34 IPC. The learned trial Judge was pleased to acquit the accused persons of the offences under Ss. 120B and 326 r/w Sec. 34 IPC and convicted for the other charged offences.