SADASHIVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant in Criminal Appeal No.771/15 and appellant in Criminal Appeal No.1690/16 respectively arraigned as accused nos.1 and 2 before the trial Court in SC No.86/12 on the file of Prl. District and Sessions Judge, Chitradurga, have called in question the said Judgment of conviction and sentence on various grounds before this Court.

(2.) The trial Court has convicted the appellants for the offence under Section 302 of IPC and sentenced them to undergo imprisonment for life and shall pay a fine of Rs.10,000/- each and in default to pay the fine amount, sentence of imprisonment for three years. They were also convicted and sentenced for the offence under Section 382 read with Section 34 IPC to undergo rigorous imprisonment for 10 years and also to pay a fine of Rs.5,000/- each and in default to pay the fine amount, sentenced to undergo simple imprisonment for two years.

(3.) Being aggrieved by the abovesaid Judgment and sentence, the appellants are before this Court.