LAWS(KAR)-2014-3-180

REGISTRAR GENERAL Vs. DANDUPALYA KRISHNA

Decided On March 06, 2014
The Registrar General Appellant
V/S
Dandupalya Krishna Respondents

JUDGEMENT

(1.) Criminal R.C. No.6/2010 is registered on the basis of the reference made under Section 366 of Cr.P.C. by XXXIV Additional City Civil and Sessions Judge (Special Judge), Central Prison, Parappana Agrahara, Bangalore, for confirmation of sentence of death dated 30.09.2010 passed in S.C. No.25/2005 against the respondent-accused for the offences punishable under Sections 302 and 394 r/w. 34 IPC.

(2.) Criminal Appeal 128/2011 by Accused No.1 and Criminal Appeal No.157/2011 by Accused Nos. 2 & 3 in S.C. No.25/2005 are directed against the judgment of conviction dated 25.09.2010 passed in the said case convicting them for the offences punishable under Sections 302 and 394 r/w. 34 of IPC and order of sentence dated 30.09.2010 sentencing them to death for the said offences. Therefore, both the reference as well as appeals filed by Accused Nos. 1 to 3 were heard together and are being disposed of by this common judgment.

(3.) For the sake of convenience, during the course of the judgment, the appellants in Criminal Appeal Nos. 157/2011 and 128/2011 are referred to as Accused Nos. 1 to 3.