MADESH AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants, in this appeal, were tried, convicted and sentenced to undergo life imprisonment and to pay fine with a default clause by judgment dated 1st January 2010 passed in S.C. Nos. 98 & 228/2007, on the file of the IV Addl. District & Sessions Judge, Mysore. Being aggrieved by the said judgment and sentence, the appellants have preferred this appeal.

(2.) We have heard Shri Somashekar Kashinath for the appellants, Shri Chethan Desai, learned HCGP for the respondent -State and perused the records.

(3.) Learned Counsel for the appellants submitted that the Court below has recorded the conviction and passed orders of sentence, without there being any cogent evidence and prosecution having failed to prove its case beyond reasonable doubt and accordingly prays for setting aside the order of the court below.