N.V.RAMANA, J. - (1.) These two appeals arise out of a common judgment and order passed by the Division Bench of the High Court of Karnataka in Criminal Appeal No. 763/1999 wherein the High Court has set aside the order of acquittal passed by the Trial Court and convicted the accused under various sections of Indian Penal Code (for short 'IPC').
(2.) The Criminal Appeal 635/2006 is preferred by accused [A1, A4 and A10] who were convicted by the High Court for the offence punishable under Section 324 read with Section 149, IPC and sentenced them to undergo imprisonment for a period of one year and to pay a fine of Rs. 500/-, in default to undergo 2 months further imprisonment. A10 was further convicted for the offence under Section 323, IPC and imposed fine of Rs 500/- and in default to undergo imprisonment for a further period of 2 months.
(3.) The Criminal Appeal 1067/2006 is preferred by accused Nos. 2 and 5 who were convicted by the High Court for the offences punishable under Section 302 read with 34, IPC and Section 324 read with 149, IPC. Under Section 302 they were sentenced to undergo life imprisonment and to pay fine of Rs 10,000/-, in default to undergo further imprisonment for one year. Under Section 324 the punishment imposed was imprisonment for a period of one year and fine of Rs 500/- and in default to undergo imprisonment for a further period of 2 months.;