SREENIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants in Criminal Appeal No.891/2016 are arrayed as accused Nos.1 and 4, whereas the appellants in Criminal Appeal No.678/2015 are arrayed as accused Nos.2 and 3 before the trial Court, in SC No.104/2013 on the file of the I Addl. District and Sessions Judge, Mysuru, whereby, the learned Sessions Judge has convicted the appellants for the offence punishable under sections 302, 120B and 201 read with Section 34 of IPC and sentenced:

(2.) Being aggrieved by the said judgment of conviction and sentence, the appellants are before this court in two appeals. As both the appeals are arising out of a common judgment, they are clubbed and taken up together for disposal.

(3.) We have heard the arguments of the respective learned counsel for Accused Nos.1 and 4 as well as Accused Nos.2 & 3 and also the learned SPP-II for the respondent - State. We have carefully examined the oral and documentary evidence adduced and produced before the trial Court and as well, we have examined the judgment of the trial Court.