NARAYAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioners / accused, being aggrieved by the judgment of conviction and order of sentence dtd. 6/9/2013 in C.C.No.804/2009 on the file of Principal Civil Judge and JMFC Court, Hoskote and its confirmation judgment and order dtd. 24/5/2016 in Crl.A.No.44/2013 on the file of the Principal Sessions Judge, Bengaluru Rural district, Bengaluru, seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioners / accused are convicted for the offences punishable under Ss. 143, 147, 148, 324, 506 read with Sec. 149 of Indian Penal Code (for short 'IPC').

(2.) The rank of the parties in the Trial Court will be considered henceforth for convenience.

(3.) It is the case of the prosecution that on 4/8/2006 at about 10.30 p.m., PW.1 lodges a complaint stating that PW.2 being his brother had sold eucalyptus trees to accused No.1. In the said transaction, 50% of the amount was paid to PW.2 and remaining balance had to be paid to his brother by accused No.1.