SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) As per order sheet dtd. 8/2/2023, the appellants - accused Nos. 1 to 5 have been convicted for the offence punishable under Ss. 395 and 397 of IPC in S.C. No.205/2010 by judgment dtd. 18/10/2011 by the Presiding Officer, FTC-V, Bengaluru Rural District, Bengaluru.

(2.) Appellants - accused Nos. 1 to 5 are sentenced to undergo rigorous imprisonment for a period of seven years for offence under Sec. 395 of IPC and further sentenced to undergo rigorous imprisonment for a period of 7 years for offence under Sec. 397 of IPC. The trial Court has ordered both the sentences to run concurrently and also given benefit of Sec. 428 of Cr.P.C.

(3.) The application filed by the appellants seeking suspension of sentence in I.A. No.1/2011 came to be rejected by this Court by order dtd. 11/1/2012. This appeal is filed on 15/12/2011.