DINESH ALIAS DINI Vs. STATE

JUDGEMENT

(1.) THE appellants in Crl.A.No.454/2010 were arrayed as accused 1 and 2 and appellant in Crl.A.No.968/2009 was arrayed as a accused No.3 and they were tried for offences punishable under Sections 450, 458, 394, 397 and 354 IPC and accused No.1 was tried for an offence punishable under Section 376 IPC. The learned Sessions Judge convicted accused 1 to 3 for offences punishable Sections 450, 458, 394, 397 read with 34 IPC. The learned Sessions Judge acquitted accused No.1 of an offence punishable under Section 376 IPC. Therefore, accused 1 to 3 are before this Court.

(2.) I have heard Sri Asadulla, learned counsel for accused 1 and 2, Sri.Srinivas, learned counsel for accused No.3 and learned Government Advocate for State.

(3.) THE accused were tried for the following charges: