- (1.) Leave granted.
(2.) The Judgment dated 08.02.2018 passed by the High Court of Karnataka, Dharwad Bench in Criminal Appeal No. 2520 of 2010 confirming the judgment of the Additional District and Sessions Judge, Bellary in S.C. No. 48 of 2005, is called into question in this appeal.
(3.) The appellants are the original Accused Nos. 1 to 4. Both the Courts convicted the accused for the offences punishable under Sections 324 and 326 read with Section 34 of the Indian Penal Code (for short, 'the IPC') and sentenced them to undergo imprisonment for three months and three years respectively, apart from payment of fine.;