(1.) ALL the above three appeals are interconnected inasmuch as they are directed against the common judgment and order of conviction and sentence as against one set of accused persons as well as the order of acquittal as against another set of accused persons dated 1-3-1996 in SC No. 69 of 1991 passed by the ii additional sessions judge, mysore. The accused persons acquitted are accused 1 to 3, 6, 8 and 10 whereas accused persons convicted are 4, 5, 7, 9 and 11 when there were in all 11 accused persons who had taken trial before the learned sessions judge.
(2.) IN the first appeal i. e. , cri. A. No. 250 of 1996, accused 5-suresh, accused 9-b. p. parashivamurthy, accused 11-basavaraju had challenged the above judgment and order of conviction and sentence under sections 143, 147, 148, 341, 324, 302 read with Section 149 of the IPC.
(3.) IN the second appeal i. e. , cri. A. No. 338 of 1996, accused 4 mahalingu and accused 7-sivamurthy had challenged their conviction and sentence also under sections 143, 147, 148, 324, 341 and 302 read with Section 149 of the IPC.
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