K S PARAMESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals are arising out of the common judgment of conviction and sentence dated 4.8.2014 in SC No.69/2008 passed by the Presiding Officer and Addl. District and Sessions Judge, Fast Track Court, Hassan. Therefore, both the appeals are taken up together for disposal.

(2.) Criminal Appeal No.690/2014 is filed by accused Nos.4 to 6, whereas Criminal Appeal No.691/2014 is filed by Accused Nos.1 to 3. The learned trial Judge by the impugned judgment of conviction and order on sentence has convicted and sentenced the accused persons as under:

(3.) We have heard the arguments of Sri Hashmath Pasha, learned senior counsel for the appellants, and also Sri I.S. Pramod Chandra, learned SPP-II for the respondent State. We have also carefully examined, the entire oral and documentary evidence on record and also the judgment of the Trial Court.