INDRA Vs. THE STATE BY YELAWALA POLICE

JUDGEMENT

(1.) Both appeals arise out of Judgment of conviction and order on Sentence passed in Sessions Case No.212 of 2013 dtd. 1/10/2015 on the file of I Additional Sessions Judge, Mysuru (for short "the trial Court"). Accused 2, 3, and 4 have filed Criminal Appeal No.1818 of 2016 and accused 1 and 5 have filed Criminal Appeal No.1227 of 2015.

(2.) For the sake of convenience, the parties in these appeals are referred to as per their rank before the trial Court.

(3.) Brief facts, leading to these appeals are that on