UMADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants are the accused before the Fast Track Court, Tiptur, (for short, 'trial Court') in S C No.210/2012. The learned trial Judge vide judgment dated 27.02.2013 convicted the appellants/accused for the offences punishable under Sections 302 and 201 read with Sec. 34 of Penal Code and sentenced them to undergo imprisonment for life and to pay fine of Rs.20,000.00 each in default of payment of fine, to undergo simple imprisonment for further period of three months for the offence punishable under Sec. 302 of Penal Code and further sentenced them to undergo Rigorous Imprisonment for four years and to pay fine of Rs.5,000.00 each with default sentence of simple imprisonment for one month, for the offence punishable under Sec. 201 of IPC.

(2.) The appellants/accused have called in question the said judgment of conviction and order of sentence passed by the trial Court, on various grounds.

(3.) We have heard the arguments of the learned counsel for the appellants and the learned Additional SPP for the respondent-State. We have carefully re-evaluated the evidence on record and also perused the judgment passed by the trial Court.