PURUSHOTHAM AND ORS. Vs. STATE

JUDGEMENT

(1.) Appellants herein were accused in a criminal case in S.C.118/10 which was pending on the file of Additional Sessions Judge, Raichur. Both of them have been convicted for the offences punishable under Sections 364A, 302 and 201, I.P.C. vide judgment of conviction dated 3.5.2014. They have been sentenced to undergo imprisonment for life relating to the offence punishable under Sections 302 and 364A, I.P.C. and to undergo RI for a period of 7 years and to pay a fine of Rs.10,000/- each for the offence punishable under Section 201, I.P.C.

(2.) It is this judgment of conviction and sentence which is called in question on various grounds in this appeal filed under Section 374, Cr.P.C.

(3.) After concluding investigation, the Inspector of Poice, Sindhanur, Raichur District, had filed a charge-sheet against these accused for the above said offences read with Section 34, I.P.C.