BADASAB AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the accused -appellants and the learned Additional State Public Prosecutor.

(2.) The appellants were the accused before the court below and are seeking to challenge the judgment convicting and sentencing them to life imprisonment with fine of Rs. 50,000/ - each and in default to undergo imprisonment for three years, for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC, for brevity) read with Sec. 34 of the IPC and further sentenced to undergo rigorous imprisonment for one year for the offence punishable under Sec. 506 read with Sec. 34 of the IPC.

(3.) The case of the prosecution against the appellants was as follows: