MOUNESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 to 3 are before this Court questioning the judgment of conviction and order of sentence passed by the learned Prl. Sessions Judge, Raichur in S.C.No.29/2008 dated 10.07.2012 whereby convicted the accused Nos.1 to 3 for the offence under Section 489C of Indian Penal Code, 1860 ('IPC' for short) and sentenced to undergo rigorous imprisonment for a period of five years each and also sentenced to pay fine of Rs.25,000/- each, in default to pay the fine, directed accused Nos.1 to 3 to undergo further rigorous imprisonment for a period of six months.

(2.) Brief facts of the prosecution case are as under;

(3.) In order to establish the guilt of the accused, prosecution, in all examined P.Ws. 1 to 16, got marked Exs.P.1 to 18 besides marking M.Os.1 to 8. After closure of prosecution evidence, the incriminating circumstances appearing in the evidence against the accused have been explained to them as required under Section 313 of Cr.P.C, accused Nos.1 to 4 denied the incriminating evidence and they did not chose to adduce any defence evidence on their behalf.