SANJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (Accused No.6) being aggrieved by the judgment of his conviction and order of sentence passed against him in S.C. No.5001/2018, S.C. No.5002/2018 and S.C. No.5003/2018 by the I Additional District and Sessions Judge, U.K. Karwar sitting at Sirsi (hereinafter referred to as 'Trial Court') has preferred this appeal.

(2.) Parties to this appeal are referred to as per their rank before the Trial Court for the purpose convenience.

(3.) The aforesaid Sessions cases were tried by the Trial Court jointly for the offences punishable under Ss. 302, 307, 120B and 109 of the Indian Penal Code, 1860 (for short 'IPC').