N.V.RAMANA, J. - (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment dated 29th November, 2017 passed by the High Court of Karnataka, Bench at Dharwad in Criminal Appeal No. 100108 of 2014.
(3.) Vide impugned judgment, the appellants were convicted in the following manner- i. Under Section 148 read with Section 149 of the Indian Penal Code (hereinafter "IPC") were sentenced to undergo a simple imprisonment of 18 months and a fine of Rs. 3,000/-, in default of payment of fine they have to undergo further simple imprisonment for one month; ii. Under Section 341 read with Section 149 of IPC were sentenced to undergo a simple imprisonment for a period of fifteen days and a fine of Rs. 200/- was imposed, in default of payment of fine they have to undergo further simple imprisonment for a period of one week; iii. Under Section 504 read with Section 149 of the IPC and have to undergo simple imprisonment for a period of one year and a fine of Rs. 1000/- was imposed, in default of payment of fine they have to further undergo simple imprisonment for a period of fifteen days; iv. Under Section 326 read with Section 149 of IPC, each of the accused were sentenced to further undergo simple imprisonment for a period of four years and shall pay a fine of Rs. 6000/-, in default of payment of fine to undergo simple imprisonment for a period of two months. ;