R.HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals decide impugned judgment dtd. 28/12/2011 passed in SC No.730/2007 by the Presiding Officer, FTC- IX Bengaluru.

(2.) Accused Nos. 2 and 3 arrayed in the charge sheet have challenged the judgment of their conviction and order of sentence finding them guilty for the offence under Sec. 307 R/w.34 of IPC and sentencing them to undergo SI for 10 years and also pay fine of Rs.5,000.00 and in default of fine, they shall undergo SI for a period of three months for the offence under Sec. 307 read with Sec.34 of IPC.

(3.) Parties to these appeals are referred to as per their rank before the trial Court for the sake of convenience.