STATE OF KARNATAKA Vs. LOKESH

JUDGEMENT

(1.) THE Judgment and Order dated 30.10.2009 passed by the Fast Track Court -XV, Bangalore in S.C. No. 287/2008 is the subject matter of these two appeals. By the impugned Judgment and Order, the trial Court has convicted Accused Nos. 1 to 4 for the offences under Sections 324, 506 and 307 of IPC r/w Section 34 of IPC; they are sentenced to undergo imprisonment for two years for the offence under Section 307 of IPC and they are also imposed with certain amount of fine.

(2.) CRIMINAL Appeal No. 684/2010 is filed by the State praying for enhancement of sentence. Criminal Appeal No. 928/2009 is filed for acquittal of the accused.

(3.) IN order to prove its case, the prosecution in all examined 14 witnesses and got marked eight documents and 2 Material Objects. On behalf of the defence, no witness is examined. As aforementioned, the trial Court convicted all the accused for the offences under Sections 324, 506 and 307 of IPC r/w Section 34 of IPC and sentenced them accordingly.