PANIYERAVARA SANNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above said two appeals are arising out of a common judgment passed by the II Addl. District and Sessions Judge, Kodagu Madikeri (sitting at Virajpet) in S.C.No.64/2010 vide judgment dated 13.03.2015. Accused No.2 Paniyeravara Sanni has preferred an appeal in Crl.A.No.1164/2015 and Accused No.1 Paniyeravara Mani has preferred an appeal in Crl.A.No.309/2016. As both the matters are connected with each other, they are clubbed and common judgment is passed.

(2.) The trial Court has convicted the appellants for the offences under Section 302 read with Section 34 of IPC and sentenced them to undergo life imprisonment and also to pay a fine of Rs.5,000/- with a default sentence of simple imprisonment for one year.

(3.) We have heard the arguments of the learned counsel for the appellants as well as the learned Additional SPP for the State.