AZGARKHAN AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned High Court Government Pleader.

(2.) Both the petitioners are convicts having been convicted by the Court of Senior Civil Judge and JMFC, Sira by judgment and order dated 24.02.2015 in C.C. Nos. 275/2014, 276/2014 and 277/2014.

(3.) The complainant is Sira Police and petitioners have been charged of the offence punishable under Sections 457 and 380 read with Section 34 IPC in all the three cases and in all the three cases the trial Court has been pleased to find them guilty and has sentenced them to undergo simple imprisonment for a period of three years for the offence punishable under Section 457 of IPC and has also sentenced them to undergo simple imprisonment for a period of two years for the offence punishable under Section 380 of IPC. In all the three cases the charges levelled against the petitioners are common, i.e., for offences punishable under Section 457 and 380 IPC.