GADDEPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants are arrayed as accused Nos.1, 2 and 4 in S.C.No.32/2010 for the offence under Section 399 of IPC. The learned District and Sessions Judge, Yadgiri, has convicted the accused/appellants for the offence under Section 399 of IPC and sentenced them to undergo rigorous imprisonment for a period of 5(five) years and to pay a fine of Rs.10,000/- each. In default to pay fine, each of the accused shall further undergo rigorous imprisonment for a period of six months.

(2.) The brief factual matrix of the case that emanate from the records are that,-

(3.) The prosecution in order to prove the guilt of the accused examined five witnesses as PWs.1 to 5 and the documents were marked at Exs.P1 to P3 and MOs.1 to 5 were marked before the Trial Court.