DILIP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants are the accused Nos. 1 and 3 in S.C.No.74/2008 on the file of Principal Sessions Judge, Bidar, wherein they were convicted for the offence punishable under Section 304(2) of IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs.5,000/ - each and in default of payment of fine they shall undergo further simple imprisonment for a period of six months.

(2.) THE brief factual matrix that emanate from the records are that;

(3.) THE accused persons were though arrested by the police during investigation, subsequently they were released on bail. The Court after securing the accused persons and after committal proceedings, framed charge against the accused for the offence punishable under Section 302 r/w 34 of IPC.