H. K. HALESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have preferred this appeal against the judgment of conviction and order on sentence dtd. 18/3/2014 passed in SC No.14 of 2011 by the learned Principal Sessions Judge, Davanagere (for short "the trial Court").

(2.) For the sake of convenience, parties herein are referred to as per their status before the special court.

(3.) The brief facts leading to this appeal are that, the Sub-Inspector of Police (Law and Order) Harapanahalli Police Station laid a charge sheet against the accused Nos. 1 to 5 for the offences punishable under Sec. 143, 147, 504, 323, 114, 506, 307 and 353 read with 149 of Indian Penal Code.