B. NAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioners are the accused who suffered an order of conviction in C.C.No.172/2016 for the offences punishable under Ss. 143 , 147 , 148 , 341 , 427 , 504 and 506 read with Sec. 34 of IPC and sentenced as under:

(2.) Said order of conviction and sentence is confirmed in Crl.A.No.38/2017. Being aggrieved by the impugned orders, the revision petitioners are before this Court in this revision petition.

(3.) Heard Smt. Reshma Madiwalar, learned counsel for Sri T. Hanumareddy, learned counsel for revision petitioners and Smt. Girija S. Hiremath, learned High Court Government Pleader for respondent.