SHANKARA @ MALLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.1324/2015 has been preferred by accused Nos.1 and 2. Criminal Appeal No.1321/2015 has been preferred by accused Nos.3 and 4 assailing the judgment of conviction and order of sentence passed by Principal District and Sessions Judge, Chamarajanagar in S.C.No.114/2011 dated 20.10.2015 whereunder accused Nos.1 to 4 have been convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 of IPC and also to pay fine of Rs.5,000/- each, in default to undergo simple imprisonment for six months.

(2.) We have heard the learned counsel appearing for the appellants as well as the learned Additional SPP for the respondent-State.

(3.) Before going to consider the submissions made by the learned counsels appearing for the parties, we feel it just and proper to put forth the facts of the case of the prosecution in brief as under: