RANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are arising out of the judgment and sentence dated 05.08.2011, passed by the IV Additional Sessions Judge, Gulbarga in Sessions Case No.116/2010. Since, in both the appeals, common grounds have been taken by the appellants, as such they are clubbed and common judgment is passed.

(2.) The appellant in Crl.A.No.3622/2011 was arrayed as accused No.4, wherein the appellants in Crl.A.No.3664/2011 were arrayed as accused No.1 to 3, before the trial Court in S.C.No.116/2010. All the appellants have challenged the common judgment and sentence. Hence, both the appeals are clubbed and common judgment is passed.

(3.) The appellants have challenged the judgment and sentence passed by the IV Additional Sessions Judge, Gulbarga in Sessions Case No.116/2010 dated 05.08.2011 wherein the learned Sessions Judge has convicted for the offences under Sections 120B, 109, 302 and 201 read with Section 34 of IPC and sentenced them to undergo imprisonment for life and also to pay fine of Rs.25,000/- each for the offence punishable under Section 302 of IPC. The appellant Nos.1 to 4 further sentenced to undergo three years imprisonment and to pay fine of Rs.10,000/- each in default to undergo imprisonment for 21 months for the offence under Section 201 read with Section 34 of IPC in the case of appellant Nos.1 and 2. All the accused Nos.1 to 4 have been in judicial custody since the date of the judgment of the Trial Court.