- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Karnataka High Court upholding the conviction of the appellant for offence punishable under Sections 447, 376(2)(g) and 506 read with Section 34 of the Indian Penal Code, 1860 (in short the IPC ). Various custodial sentences were imposed on the appellant and one Sathish.
(3.) It is not necessary to refer to the factual aspects in detail in view of the order proposed to be passed.;