MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dtd. 27/3/2017 rendered by the Court of the III Addl. District & Sessions Judge, Bengaluru Rural District, sitting at Anekal in S.C.No.53/2010 for offences punishable under Ss. 302 and 201 of the IPC. For the offence under Sec. 302 of the IPC, each of the appellants / Accused Nos.1 to 7 were sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000.00 each and in default of payment of fine, they were to undergo simple imprisonment for a period of one year; further, for the offence punishable under Sec. 201 IPC, they were sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.15,000.00 each and in default of payment of fine, each of them were to undergo simple imprisonment for nine months. Both the sentences were to run concurrently.

(2.) The appellants / Accused Nos.1 to 7 have preferred the present appeal seeking to allow the appeal and to thereby acquit the appellants / accused for offences under Ss. 302 and 201 of the IPC, having regard to the grounds urged therein.

(3.) Heard the learned counsel Shri Prasanna Kumar P for the appellants / accused and the learned HCGP Shri Krishna Kumar K.K. for the respondent / State. Perused the impugned judgment of conviction and order of sentence rendered by the Trial Court in S.C.No.53/2010 consisting of the evidence of PW-1 to PW-22, the documents at Exhibits P1 to P27 on behalf of the prosecution, the documents at Exhibits D1 to D4 on behalf of the accused and the material objects marked at MO-1 to MO-15.