NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Revision Petition No.936/1017 is filed challenging the judgements of conviction and sentence in C.C.No.74/2011 on the file of J.M.F.C., Maluru, and in Crl.A.No.75/2013 on the file of I Additional Sessions Judge, Kolar.

(2.) Criminal Revision Petition No.1005/2017 is filed challenging the judgment in Crl.A.No.22/2014 on the file of I Additional Sessions Judge, Kolar enhancing the sentence for offence under Sec. 326 of Indian Penal Code (for short 'IPC').

(3.) In C.C No.74/2011, the petitioners are convicted for offences under Ss. 324, 326 and 506(B) read with Sec. 34 of Indian Penal Code (for short 'IPC').