SHANKAR K. HARIKANTRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Praveen P. Tarikar, learned counsel for the revision petitioners and Sri.Praveena Y. Devareddiyavara learned High Court Government Pleader for respondent-State.

(2.) Revision petitioners are the accused Nos.1, 3 to 5 who suffered an order of conviction in C.C.No.1817/2003 which got confirmed in Crl.A.No.103/2006. Sentence ordered by the trial Court which reads as under:

(3.) Facts in a nutshell for disposal of the revision petition are as under: A complaint came to be lodged alleging the commission of the offences punishable under Ss. 143, 147, 148, 341, 324 and 326 read with Sec. 149 of the Indian Penal Code (for short, 'the IPC') with Kumta Police Station. Based on the complaint, Kumta Police Station registered the case in Crime No.70/2003.