KANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these appeals are in respect of judgment and order of conviction passed in S.C. No.36/2010 on the file of the II Additional District and Sessions Judge, Hassan. Since, the common persons are involved in all these four appeals they were taken up together and passed a common judgment in order to avoid the repetition of the discussion about the facts and law.

(2.) The above appellant-accused were convicted by the judgment of conviction and order of sentence for the offences punishable under Sections 143, 144, 148, 364, 302 read with 149 of IPC. The appellants are before this Court in these appeals.

(3.) Brief facts of the case of the prosecution are: