P. NAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is an Appeal filed by accused Nos. 1 and 2 in SC No. 456/2003 on the file of Fast Track Court -IX at Bangalore City, under Section 374(2) of the Code of Criminal Procedure, challenging the judgment of conviction dated 10.4.2006 for the offences punishable under Sections 364, 302, 379 and 201 r/w Section 34 of the Indian Penal Code and the order of sentence dated 12.4.2006 sentencing the appellants/accused:

(2.) ON 19.1.2010, the Appeal filed by the accused in the above said case was dismissed by a Division Bench of this Court on 19.1.2010 confirming the impugned order of conviction and sentence for the charges levelled against the accused.

(3.) FOR the purpose of convenience and better understanding, the appellants 1 and 2 are hereinafter referred to as 'accused Nos. 1 and 2', respectively.