AFSAR @ AFSAR KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three appeals are arising out of the common judgment dated 30.04.2012 passed by the Fast Track Court- IV, Mysuru in S.C.No.215 of 2009 and S.C.No.282 of 2010.

(2.) By the impugned judgment, accused Nos.1 and 2 who are the appellants in Crl.A.No.822 of 2012 and Crl.A.No.934 of 2012 respectively are convicted for the offence under Sections 302 and 201 read with Section 34 of Indian Penal Code. They are sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000/- each, in default of payment of fine, to undergo simple imprisonment for a period of one year for the offence punishable under Section 302 read with Section 34 of Indian Penal Code and simple imprisonment for three years and a fine of Rs.2,000/-, in default of payment of fine, to undergo simple imprisonment for a period of four months for the offence punishable under Section 201 read with Section 34 Indian Penal Code.

(3.) Accused Nos. 3, 4 and 5 are acquitted of all the charges. As against their acquittal, the State has preferred appeal in Crl.A.No.1143 of 2012.