PUTTASWAMY GOWDA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are heard and disposed of together as they are preferred against the same judgment.

(2.) The appeal in Cri. A. 743/2009 is filed on behalf of Accused Nos. 1, 2 and 6. The appeal in Cri. A. 766/2009 is filed on behalf of Accused No. 5.

(3.) The appeal in Cri. A. 333/2010 is filed on behalf of the State seeking enhancement of sentence imposed against Accused Nos. 1 & 2, for the offences punishable under Sec. 347, Penal Code and Sections 16 & 18 of the Bonded Labour System (Abolition) Act, 1976 (hereinafter referred to as the 'BLSA Act', for brevity) and as against Accused Nos. 5 and 6 for the offence punishable under Sec. 20 of the BLSA, Act.