(1.) Appellants challenge the order of conviction and sentence dated 17th February 2012 passed by the Fast Track Court, Hunsur, in S.C. No. 24 of 2011. The appellants in Cri. A. Nos. 378, 434 and 791 of 2012 are accused 2, 3 and 1 respectively in S.C. No. 24 of 2011 before the Trial Court. They will be referred to hereafter with their ranks before the Trial Court.
(2.) By the impugned order, the Trial Court has convicted the appellants/accused for the offence punishable under Section 302 read with Section 34 of Indian Penal Code and sentenced them to imprisonment for life and fine of Rs. 25,000/- each and in default of payment of fine to undergo further simple imprisonment for one year.
(3.) Hunsur Rural Police charge-sheeted the accused for the offence punishable under Section 302 read with Section 34 of IPC on the basis of the complaint of P.W.-1 - Mahadeva S/o late Ramarao. Initially the said complaint was filed against unknown persons. It was alleged in the complaint that complainant's brother Rajarao left the house on 24-6-2010 at 6.30. p.m. on his Honda bike for collection of some debts due and did return home and is found dead due to homicidal injuries on Hunsur-Gonikoppa Road, Kalabetta junction and somebody has committed his murder.