SURENDRA B. KAMBLI Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellants/accused under Sec. 374(2) of Cr.P.C for setting aside the judgment of conviction and sentence passed by the learned Principal District and Sessions Judge, D.K., Mangaluru (for short, 'Trial Court') in S.C.No.172/2016 for having found the accused guilty of the offence punishable under Sec. 324 of IPC and sentenced to pay a fine of Rs.10,000.00 each; in default to pay fine amount, they shall undergo simple imprisonment for a period of three months, vide judgment dtd. 23/11/2017.

(2.) Heard learned counsel for the appellants and learned HCGP for the respondent - State.

(3.) The parties are referred to as per their rank before the Trial Court for the purpose of convenience.