RAGHU, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have preferred this appeal against the judgment of conviction and order of sentence passed by the Additional District and Sessions Judge, Udupi, sitting at Kundapura (for short, the 'trial Court') in SC No.18/2013 dated 07/14.11.2017. The Sessions Judge has convicted the appellants/accused for the offences punishable under Sections 307 and 392 of IPC sentencing each of them to Imprisonment for life and to pay fine of Rs.30,000/- each with default sentence of four months simple imprisonment for the offence punishable under Section 307 of IPC and also sentencing each them to undergo Rigorous Imprisonment for seven years and to pay fine of Rs.30,000/- each with default sentence of four months simple imprisonment for the offence punishable under Section 392 of IPC.

(2.) We have heard the arguments of the learned counsel for the appellants and the learned Addl. SPP for the respondent-State. We have carefully perused and re-evaluated the entire material on record.

(3.) Before adverting to the contentions urged by the learned counsel for the appellants before this court, we would like to have the brief factual matrix of this particular case.