RATHAN SHIVA @ SHIVANNA S/O MUDDAVEERAPPA AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) These two appeals are against the judgment of conviction in S.C.No.33/2001 dated 30th Aug. 2004 on the file of the Principal Sessions Judge, Tumkur.

(2.) Criminal. Appeal No. 1440/2004 is by the accused No.5. Criminal Appeal No. 1559/2004 is by the accused Nos.1 to 4.

(3.) All the accused were charge-sheeted and tried for the offences punishable under Sections 120B, 376(2) clause (g) and 511 of the Indian Penal Code.