STATE OF KARNATAKA Vs. MANJA @ PAYA

JUDGEMENT

(1.) These appeals are filed by the State and by the accused Nos.2 to 4, 6 and 7, challenging the quantum of sentence and to set aside the judgment of conviction and sentence respectively passed in S.C.No.154/2012 by order dated 27.3.2013 on the file of Fast Track Court No.III, Mysuru.

(2.) The State has preferred Crl.A.No.736/2013 questioning the quantum of sentence ordered against the accused persons i.e., 10 years rigorous imprisonment for the offence punishable under Section 396 of IPC and 7 years rigorous imprisonment for the offence punishable under Section 397 of IPC, contending that the same is inadequate and requires to be enhanced in view of the gravity of offence committed by them in committing two deaths and a dacoity.

(3.) Accused Nos.2, 4 and 6 have preferred Crl.A.No.1163/2013, accused No.7 has preferred Crl.A.No.1511/2015 and accused No.3 has preferred Crl.A.No.770/2018. In all the appeals, accused persons have contended that the very conviction and sentence passed against them is without any material, which requires to be interfered with and set aside.