STATE OF KARNATAKA Vs. B.V. SINDHU

JUDGEMENT

(1.) These appeals and Criminal Revision Petition are preferred against the Judgment of conviction dtd. 25/6/2024 and order on sentence dtd. 27/6/2024 passed in SC No.262 of 2019 by the Principal District & Sessions Judge, Belagavi (for short hereinafter referred to as the "trial Court".)

(2.) Criminal Appeal No.100026 of 2025 is preferred by the State under Sec. 377 of Code of Criminal Procedure and Sec. 418 of Bharatiya Nagarik Suraksha Sanhit seeking enhancement of punishment by modifying the sentence dtd. 27/6/2024 and imposing maximum sentence as provided for the offence punishable under Ss. 120B , 195 , 211 , 420 , 467 , 468 , 471 read with Sec. 149 of Indian Penal Code.

(3.) Criminal Appeals No.100354, 100355, 100356, 100357, 100358, 100370 and 100371 of 2024 are preferred by the accused 2 to 13 in SC No.262 of 2019, challenging the Judgment of conviction dtd. 25/6/2024 and order on Sentence dtd. 27/6/2024 passed in SC No.262 of 2019 by the trial Court.