K KEMPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No. 732 of 1990 is preferred by the appellant who was the accused in the trial Court against the judgment dated 15-10-1990 passed by the Principal Sessions Judge, Kolar in S.C. No. 1 of 1986 convicting the appellant-accused for the offences punishable under Sections 324 and 326 of the Indian Penal Code and sentencing to undergo R.I. for one year and to pay a fine of Rs. 500/-, in default, to R.I. for two months for the offence under Section 324, IPC and sentencing to R.I. for two years and to pay a fine of Rs. 2,000/-, in default, to R.I. for six months for the offence under Section 326, IPC. Criminal Appeal No. 74 of 1991 is preferred by the State against the judgment of the Sessions Judge, Kolar, in S.C. No. 1 of 1986 praying for enhancing the sentence awarded to the respondent-accused for the offences punishable under Sections 324 and 326, IPC. Criminal Appeal No. 75 of 1991 is preferred by the State against the very judgment passed by the Sessions Judge, Kolar, in S.C. No. 1 of 1986 acquitting the respondent-accused of the offence punishable under Section 307, IPC.

(2.) Since all these 3 appeals relate against the same judgment passed by the learned sessions Judge, Kolar, we have heard these appeals together and we are passing common order.

(3.) We have heard the learned counsel for the accused-appellant Sri C.H. Hanumantharaya and also the learned Additional State Public Prosecutor Sri C.H. Jadhav fully in this case and perused the records of the case.