H G LOKESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants in Criminal Appeal No.501/2008 and appellant in Criminal Appeal No.449/2008 were arrayed as accused 1 to 3 in S.C.No.58/2007 and they were tried for offences punishable under sections 504 & 307 r/w 34 IPC. The learned trial Judge acquitted accused 1 to 3 of an offence punishable under section 504 r/w 34 IPC and convicted them for an offence punishable under section 307 r/w 34 IPC. Therefore, they are before this court.

(2.) I have heard Sri Y.S.Shiva Prasad, learned counsel for accused 1 and 2, Sri Dinesh, learned counsel for accused No.3 and Sri B.Visweswaraiah, learned HCGP for State.

(3.) ACCUSED 1 to 3 were tried for following charges: -