YENKANNA @ YENKAPPA AND OTHERS Vs. THE STATE OF KARNATAKA THROUGH FARAHATABAD POLICE STATION, GULBARGA

JUDGEMENT

(1.) These appeals are heard and disposed of by this common judgment. Heard the learned Senior Advocate Shri Ravi B. Naik, appearing for the Counsel for the appellants in Criminal Appeal No.3505/2011 filed on behalf of accused Nos.l to 6, 10 to 13 who has lead the arguments in these appeals. The appeal in Criminal Appeal No.3508/2011 is filed on behalf of accused No.9 and the appeal in Criminal Appeal No.3503/2011 is filed on behalf of accused Nos.7, 8, 14 and 15.

(2.) The appellants seek to challenge the conviction and sentence whereby they are convicted and sentenced to undergo life imprisonment for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 apart from other punishments imposed for the offences punishable under Sections 143, 147, 148 and 447 of the Indian Penal Code, 1860. Accused Nos. 16 and 17 have been acquitted.

(3.) The facts of the case as projected by the prosecution were as follows;