MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE Criminal Appeals are filed separately by the accused persons under Section 374A(2) of the Code of Criminal Procedure, seeking to set aside the judgment and order dated 25th February 2010 in Sessions Case No.25/2008 on the file of the 1st Additional Sessions Judge, Bijapur.

(2.) BY the impugned judgment, the Sessions Court has convicted both accused Nos.1 and 2 for the offences punishable under Sections 302, 201 read with Section 34 of the Indian Penal Code.

(3.) BRIEFLY stated the case of the prosecution is: Second accused/Mahadev Chowdaker borrowed loan of Rs.20,000/ - from the deceased Sabappa Kademani two years prior to the date of the incident.