ARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the judgment of conviction and order of sentence dated 17.08.2020 passed in S.C.No.50/2018 by the I Additional District and Sessions Judge, Bagalkot, sitting at Jamakhandi (hereinafter referred to as 'learned Sessions Judge') whereby the learned Sessions Judge convicted accused No.1 i.e., appellant in Crl.A.No.100002/2021 and accused Nos.2 and 3 i.e., appellants in Crl.A.No.100261/2020 for the offences punishable under sections 143, 147, 148, 504, 324, 326 and 302 r/w Sec. 149 of IPC. The learned Sessions Judge convicted accused Nos.4 and 5 i.e., appellants in Crl.A.No.100260/2020 for the offence under Sec. 143 of IPC and acquitted them of the offences punishable under Secs. 147, 148, 504, 324, 326 and 302 r/w Sec. 149 of IPC. The learned Sessions Judge acquitted all the accused for the offences punishable under Sections 323, 307 and 506 of IPC.

(2.) The learned Sessions Judge sentenced accused Nos.1 to 3 to undergo simple imprisonment for a period of 3 months and to pay a fine of Rs.2,000.00 each for the offence punishable under Sec. 143 of IPC; sentenced them to undergo simple imprisonment for a period of 6 months and to pay a fine of Rs.3,000.00 each for the offence punishable under Sec. 147 of IPC; sentenced them to undergo simple imprisonment for a period of 1 year and to pay a fine of Rs.4,000.00 each for the offence punishable under Sec. 148 of IPC; sentenced them to undergo simple imprisonment for a period of 2 months and to pay a fine of Rs.500.00 each for the offence under Sec. 504 of IPC; sentenced them to undergo simple imprisonment for a period of 2 years and to pay a fine of Rs.4,000.00 each for the offence punishable under Sec. 324 of IPC; sentenced them to undergo simple imprisonment for 6 years and to pay a fine of Rs.5,000.00 each for the offence punishable under Section 326 of IPC; sentenced them to undergo imprisonment for life and to pay fine of Rs.25,000.00 each for the offence punishable under Sec. 302 r/w Sec. 149 of IPC. The learned Sessions Judge ordered, all the accused shall pay a fine of Rs.43,500.00 each in default of payment of fine, they shall undergo simple imprisonment for a period of 6 months.

(3.) The learned Sessions Judge sentenced accused Nos.4 to 6 to undergo simple imprisonment for a period of 2 months and to pay a fine of Rs.2,000.00 each, in default of payment of fine, they sentenced to undergo simple imprisonment for a period of 15 days for the offence punishable under Sec. 143 of IPC. All the sentences were ordered to run concurrently. The Accused are entitled for set off for the period they undergone in judicial custody.