PHILIPS MASCARIN AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel Sri Hashmath Pasha, appearing for the petitioners and learned Addl. SPP Mr. M. Keshava Murthy, appearing for respondent - State.

(2.) THESE two Criminal Revision Petitions are taken up and heard together for the reason that they arise out of the same FIR and are preferred by accused No. 1 and 2. The matters are listed for Admission and with the consent of the learned counsel on both sides they are taken up for final disposal.

(3.) ON the above allegations the trial Court framed relevant charges and after consideration of the oral and documentary evidence on record had proceeded to give a finding holding the petitioners guilty of the offences alleged and proceeded to convict them for the offences punishable under Sections 353, 332 and 427 r/w Sec. 34 of IPC while it acquitted them of the charges under Section 506B r/w Sec. 34 of IPC. Upon conviction the trial Court was pleased to sentence the accused No. 1 and 2 to undergo SI for one year and to pay fine of Rs. 500/ - each for the offence punishable under Section 353 r/w Sec. 34 of IPC; petitioners were further sentenced to undergo SI for six months for the offence punishable under Section 332 r/w Sec. 34 of IPC and to pay fine of Rs. 1,000/ - each for the offence punishable under Section 427 r/w Sec. 34 of IPC with default sentence to undergo SI for a period of two months in respect of each of the sentence.