AVINASH ALIAS AVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (accused no.1 and 2) were tried and convicted for an offence punishable under Section 397 r/w 34 IPC. Therefore, they are before this court.

(2.) I have heard Sri.Dinesh, learned counsel for accused and learned Government Advocate for the State.

(3.) ACCUSED no.1 and 2 were tried for following charges: