RAMALINGAIAH Vs. STATE

JUDGEMENT

(1.) These appeals filed under Sec. 374 (2) of Cr.P.C are by accused Nos.1 and 3, challenging their conviction and sentence rendered by the trial Court. While accused No.1 is convicted and sentenced for the offences punishable under Ss. 498A, 302 and 201 IPC, accused No.3 is convicted and sentenced for the offence punishable under Sec. 201 IPC.

(2.) Since these two appeals have arisen out of common judgment and order, they are clubbed together and decided by a common order.

(3.) For the sake of convenience, parties are referred to by their ranks before the trial Court.