FRANCIS IGNETIAS DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioners / accused Nos.1 to 3, being aggrieved by the judgment of conviction and order on sentence dtd. 28/2/2012 and 14/3/2012 in C.C No.5277/1999 and C.C.No.3658/2000 passed by the Additional Civil Judge and JMFC, Udupi, and its confirmation judgment and order dtd. 16/9/2017 in Crl.A.Nos.26, 27 and 34 of 2012 passed by the Principal Sessions Judge, Udupi District, Udupi, wherein the Courts below have concurrently held that the petitioners are guilty of the offences punishable under Ss. 120B, 419, 467, 471 r/w 34 of the Indian Penal Code (for short 'IPC'). As against the inadequacy of the sentence passed by the Trial Court, the complainant had preferred two appeals in Criminal Appeal Nos.38 and 39 of 2012 to enhance the sentence and the same was also dismissed by the Appellate Court.

(2.) The ranks of the parties would be considered henceforth as per their rankings in the Trial Court for convenience.

(3.) It is the case of the prosecution that the accused Nos.1 to