SRINIVASA AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order of conviction dated 24.04.2009 passed by the Principal Sessions Judge at Hassan in S.C. No. 45/2004 is called in question in all the above three appeals.

(2.) CRL . Appeal No. 527/2009 is preferred by accused Nos. 1, 2, 4 and 5. Crl. Appeal No. 523/2009 is filed by accused No. 6 and Crl. Appeal No. 621/2009 is filed by accused No. 7.

(3.) ON the basis of the said complaint, case was registered in Banavar police station Crime No. 69/2003 for the offence punishable under Section 395 of IPC against 6 -8 unknown persons. The investigating officer after conducting and completing the investigation, filed the charge sheet against the appellants accused along with the other accused for the offence punishable under Section 395 of IPC.