REGISTRAR GENERAL Vs. DODDA HANUMA BIN VENKATAPPA

JUDGEMENT

(1.) ACCUSED No.4 Krishna @ Krishna Hosakote @ Dandupalya Krishna and other accused namely, accused No.1 Doddahanuma @ Hanuma, accused No.5 Venkataramu, accused No.6 Thimma @ Kothi Thimma and accused No.7 - Chikkamuniyappa @ Muniyappa, have filed appeals under Section 374(2) of Cr.P.C. in Criminal Appeal Nos.129/2011; 614/2012 and 336/2011 respectively, challenging the judgment of conviction dated 31.08.2010 and order of sentence dated 30.09.2010 made in S.C.Nos.922 and 924 of 2005 on the file of the Sessions Judge (Special Court), Central Prison Compound, Bangalore.

(2.) SINCE the trial Court has awarded death sentence against the accused persons, it has made a reference and the same is registered in Crl.RC No.15/2010.

(3.) BRIEF facts leading to filing of these appeals and reference may be stated as under;