PUTTEGOWDA AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellants -accused Nos. 1 to 5 is directed against the judgment and order dated 8.1.2010 passed by the Presiding Officer, Fast Track Court, Ramanagara in S.C. No. 350/2002 c/w S.C. No. 60/2004.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellants -accused Nos. 1 to 5 for the offence punishable under Sec. 304, Part -II of IPC and sentenced them to undergo R.I. for a period of 2 years 10 months and to pay a fine of Rs. 10,000/ - each and in default of payment of fine, to undergo S.I. for a period of 5 months. The appellants have been acquitted of the offences punishable under Ss. 143, 147 and 504 r/w 149 of IPC.

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