SUNILKUMAR @ CHIKKA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellants-accused 1 to 5 is directed against the judgment and order dated 3-11-2012 passed by the District and Sessions Judge, Ramanagara in S.C. No. 86 of 2010.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellants-accused 1 to 5 for the offences punishable under Sections 395 and 398 of Indian Penal Code, 1860. For the offence punishable under Sec. 395 of IPC, the appellants-accused 1 to 5 have been sentenced to undergo rigorous imprisonment for a period of ten years and to pay fine of Rs.20,000.00 each and in default of payment of fine, to undergo RI for a period of one year. For the offence punishable under Sec. 398 of IPC, the appellants-accused 1 to 5 have been sentenced to undergo RI for a period of seven years and to pay fine of Rs.10,000.00 each and in default of payment of fine, to undergo RI for a period of six months. The accused 6 has been acquitted of the offence punishable under Sec. 411 of IPC.

(3.) Aggrieved by the conviction and sentence passed by the Trial Court, the appellants-accused 1 to 5 have filed this appeal.