(1.) The Principal District and Sessions Judge, Belgaum, vide judgment dated 9th Jan., 2012 in Sessions Case No. 66/2007 has convicted the accused No. 1-Shivanand Vishnu Gurav and accused No. 4-Kamalawwa for the offence under Sec. 302 read with Sec. 114 of Indian Penal Code and sentenced accused No. 1 imposing capital punishment of death, however, sentenced accused No. 4-Kamalawwa to undergo imprisonment for life and imposed six months further imprisonment for the offence punishable under Sec. 341 of IPC.
(2.) For confirmation of the sentence of death imposed on accused No. 1, the learned Sessions Judge has submitted the records to this Court as required under Sec. 366 of Code Criminal Procedure on the basis of which Cri.R.C. No. 31/2012 has been registered before this Court.
(3.) Aggrieved by the conviction and sentence, accused Nos. 1 and 4 have also preferred an appeal before this Court in Cri. A. No. 2549/2012.
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