STATE BY BANNUR POLICE Vs. SANNAPPA

JUDGEMENT

(1.) These two appeals are filed by the State as well as the accused respectively questioning the acquittal of the accused for the offence punishable under Section 307 of Indian Penal Code and convicting the accused Nos.1 to 6 for the offences punishable under Sections 143 , 148 , 341 , 324 read with Section 149 of Indian Penal Code.

(2.) Criminal Appeal No.796 of 2013 is filed by the State questioning the acquittal of the accused for the offences punishable under Sections 307 of Indian Penal Code and prayed this Court to convict and sentence the accused for the offence punishable under Section 307 read with Section 149 of Indian Penal Code.

(3.) Criminal Appeal No.126 of 2014 is filed by the accused Nos.1 to 6 questioning the judgment of conviction and sentence passed against them for the offences punishable under Sections 143 , 148 , 341 , 324 read with Section 149 of Indian Penal Code and prayed this Court to set aside the order of conviction and sentence.