NARSAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are heard and disposed of by this common judgment.

(2.) Criminal Appeal No.2947 of 2012 is preferred by accused Nos. 3, 5 and 8 against their conviction and sentence of life imprisonment and other punishment.

(3.) Criminal Appeal No. 2545 of 2013 is filed by accused Nos.1, 2, 4, 6, 7 and 9 to 12 against their conviction and sentence of simple imprisonment for a period ranging from 15 days to 5 months and fine amounts for offences under the various provisions of the Indian Penal Code, 1860 (Hereinafter referred to as the ' IPC- for brevity).