A. MOIDU KUNHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (accused no.1) and accused no.2 to 14 were tried for offences punishable under Sections 120(B), 489(A), 489(B), 489(C) and 489(D) IPC and also for offences punishable under Sections 3 and 25 of the Indian Arms Act. Accused no.3 and accused no.8 were absconded. Therefore, case against them was separated.

(2.) The learned Sessions Judge has acquitted accused no.2, 4, 6, 7, 9, 10, 11, 12, 13 of aforestated offences.

(3.) The learned Sessions Judge has convicted accused no.1 for offences punishable under Sections 120-B, 489 (A), 489 (B), 489 (C) and 489 (D) IPC and also for offences punishable under Sections 3 and 25 of the Arms Act. Therefore, he is before this court.