MANJUNATH AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Government Pleader.

(2.) The appeal is filed by Accused Nos. 1, 2, 3, 4, 5, 7, 8 and 10, as it is only these accused who have filed the appeal out of 11 accused who stood trial. The case was split up insofar as Accused Nos. 6, 9 and 11 are concerned and they are absconding even as on date.

(3.) The facts leading up to this appeal are as follows: