MANOJ KUMAR Vs. STATE

JUDGEMENT

(1.) These appeals are filed by appellants-accused Nos.1 to 8 and 10 under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and sentence passed by the LVI Additional City Civil and Sessions Judge, Bangalore in S.C.Nos.158/2010 clubbed with S.C.547/2011 for having found the appellants guilty and convicted for the offences punishable under 7 Ss. 120B, 364A, 395, 397 read with Sec. 149 of IPC.

(2.) Heard the arguments of learned counsel for the appellants and learned High Court Government Pleader for the State.

(3.) The appellants are accused and respondent is the complainant-State, the rank of the parties before the Trial Court is retained for the sake of convenience.