SHIVANNE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by accused Nos.1 and 3 is directed against the judgment of conviction and order of sentence dated 1.4.2011 in S.C.No.191/2008 on the file of IV Addl. District and Sessions Judge, Mysore whereby the accused No.1 and 3 have been tried and convicted for the offence punishable under section 307 IPC r/w 34 IPC while acquitting them for the offences punishable under Sections 504, 341, 323, 324, 326, 506 r/w 34 IPC.

(2.) I have heard the learned counsel for the appellants -accused Nos.1 and 3 and the learned High Court Government Pleader Sri. Vishweshwariah for the State. Perused the records and the judgment and order passed by the Court below.

(3.) The brief facts which led to filing of this appeal are as under: -