MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As both the appeals arise out of a common judgment, they are taken up for hearing together and are disposed of by this common judgment.

(2.) Crl.A.690/2010 has been preferred by the accused praying to set aside the judgment of conviction and order of sentence passed by the Presiding Officer, Fast Track Court, Bhadravathi in S.C.No.277/2007 for offences punishable under Section 333 read with Section 34 IPC. Whereas Crl.A.943/2010 has been preferred by the State challenging the very judgment of the court below in S.C.No.277/2007 praying to enhance the order of sentence suitably.

(3.) Factual matrix of the appeal are as follows: