GOUTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above said three appeals are individually preferred by accused no.1 to 3 against the judgment of conviction and sentence in S.C.No.45/2010 passed by the Prl.Sessions Judge, Hassan rendered on 17.07.2014.

(2.) Crl.A.No.889/2014 is filed by Accused No.2 Crl.A.No.1093/2014 is filed by Accused No.1 and Crl.A.No.809/2014 is filed by Accused No.3. All the appeals are connected and arising out a common judgment, hence they are taken together for consideration and common judgment is passed.

(3.) The appellants have challenged the judgment of conviction and sentence of the Trial Court wherein the Trial Court has convicted them for the offence under Section 302 IPC and sentenced them to undergo rigorous imprisonment for life and also sentenced them to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.10,000/- for the offence under Section 394 IPC with default sentence.