SRIDHAR GOVINDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are against the judgment and order of conviction dtd. 15/2/2019 in Spl.S.C.17/2015 passed by the I Additional District & Sessions Judge, Chikkaballapur, convicting the appellants for the offence punishable under Sec. 326-A r/w Sec. 34 of Indian Penal Code, 1860 ('IPC' for short) and sentencing them to undergo rigorous imprisonment for ten years with Rs.1,00,000.00 fine and in default of payment of fine, to undergo further rigorous imprisonment for a period of six months.

(2.) The appellant in Crl.A.No.372/2019 is convicted for the offence punishable under Sec. 3(2)(v) of the SC/ST(POA) Act, 1989, and sentenced to imprisonment for life with Rs.10,000.00 fine, in default of payment of fine, to undergo further simple imprisonment for two months and he is also convicted for the offence punishable under Sec. 3(1)(xi) of the SC/ST(POA) Act, 1989 and sentenced to imprisonment for one year with Rs.5,000.00 fine, in default of payment of fine, to undergo further simple imprisonment for one month.

(3.) Crl.A.No.372/2019 is by accused No.1 and Crl.A.No.572/2019 is by accused No.2.