STATE OF KARNATAKA Vs. S Y MUKTIYAR AHAMED

JUDGEMENT

(1.) These two appeals are filed by the State as well as the accused respectively challenging the judgment of conviction and sentence dated 25.02.2013 passed in Sessions Case No.52 of 2007 on the file of the Additional Sessions Judge, Chikmagalur.

(2.) Criminal Appeal No.769 of 2013 is filed by the State aggrieved by the judgment and order dated 25.02.2013 passed in Sessions Case No.52 of 2007 insofar as acquitting accused No.3 for the offences punishable under Sections 307, 341 and 109 read with Section 34 of Indian Penal Code.

(3.) Criminal Appeal No.516 of 2013 is filed by the accused No.1 questioning the judgment of conviction passed against him in Sessions Case No.52 of 2007 for the offences punishable under Sections 307 and 341 read with Section 34 of Indian Penal Code.