BANGARU SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is directed against the judgment of conviction and sentence dated 23/25.10.2010 passed by the Presiding Officer, Fast Track Court-IV , Mysore in S.C.No.106/2008, wherein, appellants/accused are convicted for the offence punishable under Section 395 read with Sections 397, 399 and 402 of IPC. The appellants/accused are sentenced to undergo rigorous imprisonment for ten years and pay a fine of Rs.3,000/- each, in default of payment of fine they shall undergo simple imprisonment for six months for the offence punishable under Section 395 read with Section 397 of IPC. The appellants/ accused are sentenced to undergo rigorous imprisonment for eight years and pay a fine of Rs.2,000/- each, in default of payment of fine they shall undergo simple imprisonment for three months-for the offence punishable under Section 399 of IPC. The appellants/accused are sentenced to undergo rigorous imprisonment for six years and pay fine of Rs.1,000/- each, in default of payment of fine they shall undergo simple imprisonment for two months for the offence punishable under Section 402 of IPC. The same is challenged in this appeal.

(2.) The proceedings before the Trial Court came to be initiated because of the incident dated 28.1.2008, in respect of which, a criminal case came to be registered in Crime No.9/2008 against the accused persons for the offence punishable under Section 397 of IPC. The details of the incident are as under:

(3.) Thereafter, formalities of conducting spot mahazar, seizure mahazar were conducted which were marked during the trial.