BABOOLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant against the judgment in Spl.S.C.No.13/2009 on the file of the Presiding officer, Fast Track Court-I, Koppal, dated 26.07.2012, wherein the appellant/accused No.4 came to be convicted for the offence punishable under Section 397 of IPC. The accused sentenced to under go rigorous imprisonment for 7 years and to pay fine of Rs.5,000/-, for the said offence. The accused No.4 was sentenced for the offence under Section 506 Part-II of IPC to under go simple imprisonment for 2 year and to pay fine of Rs.1,000/-, Accused No.4 was sentenced for the offence punishable under Section 342 of IPC to under go simple imprisonment for one year and to pay fine of Rs.1,000/-. Accused No.4 was also for the offences punishable under Section 25(1)(A) Indian Arms Act R/w. Section 34 of IPC sentenced to under go rigorous imprisonment for 7 years and to pay fine of Rs.10,000/-.

(2.) The brief facts of the case for the purpose of this appeal are as under:

(3.) The judgment in Spl.S.C.No.13/2009 on the file of the Presiding officer, Fast Track Court-I, Koppal, dated 26.07.2012, has been challenged by the accused No.4 on the following grounds: