JAYANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I.A. No. 2/2018 is filed under Section 389 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as "?the Cr.P.C.") seeking suspension of sentence under appeal and enlargement of the appellants on bail.

(2.) The applicants in this I.A. are the appellants in the main matter, who have challenged their conviction passed by the learned III Additional District and Sessions Judge, Bengaluru Rural District (sitting at Anekal) in S.C.No.5057/2013, who has convicted them by his judgment dated 30.08.2018 for the offence punishable under Sections 324, 326 and 307 read with Section 34 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as "?the IPC") and has sentenced them accordingly.

(3.) Heard the arguments from learned Senior Counsel for the applicants and learned State Public Prosecutor. Perused the materials placed before this Court including the lower court records.