A. MAHAVEER AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals are filed against the judgment dated 19th day of September 2007 passed in S.C.No.335/1991 on the file of Fast Track (Sessions) Judge, Bengaluru City, Fast Track Court-II, Bengaluru.

(2.) Criminal Appeal No.1596/2007 is filed by accused No.1 challenging the judgment of conviction passed against him for the offences punishable under Sections 302, 397 and 201 of Indian Penal Code and sentencing him to undergo imprisonment for life, rigorous imprisonment for seven years and simple imprisonment for three years respectively for the aforesaid offences and to pay fine of Rs.5,000/-, Rs.1,000/- and Rs.1,000/- respectively, and in default, to undergo further simple imprisonment for three months, one month and one month respectively.

(3.) Criminal Appeal No.1520/2007 is filed by accused Nos.2 and 4 challenging the judgment of conviction passed against them. Accused No.2 is convicted for the offences punishable under Section 201 of Indian Penal Code and is sentenced to undergo simple imprisonment for three years and fine of Rs.1,000/- and in default, simple imprisonment for one month. Accused No.4 is convicted for the offences punishable under Section 202 of Indian Penal Code and is sentenced to undergo simple imprisonment for three months. He is also convicted for the offence punishable under Section 212 of Indian Penal Code and sentenced to undergo imprisonment for one year and fine of Rs.1,000/-. In default, simple imprisonment for one month for the offence punishable under Section 212 of Indian Penal Code. This Court earlier allowed both the appeals and acquitted the accused persons vide judgment dated