STATE OF KARNATAKA Vs. RAMESH

JUDGEMENT

(1.) These three appeals are filed against the judgment of conviction and order of sentence dated 14.03.2013/30.03.2013 passed in Sessions Case No.290 of 2005 on the file of the Fast Track Court I at Kolar.

(2.) Criminal Appeal No.847 of 2013 is filed by the State challenging the judgment of acquittal passed against accused No.1 for the offences punishable under Sections 255, 258, 261, 467, 468, 471, 473, 474 and 420 read with Section 34 of Indian Penal Code.

(3.) Criminal Appeal No.848 of 2013 is filed by the State challenging the inadequate sentence imposed on Accused Nos.2 to 5 for the offences punishable under Sections 467, 468, 471, 473, 474 and 420 read with Section 34 of Indian Penal Code.