IMRAN JALAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 29/11/2019 passed by the High Court of Karnataka at Bengaluru in Criminal Appeal No.2066 of 2016.

(3.) The aforesaid appeal had challenged the conviction and sentence imposed upon the appellant by the Court of 55th Additional City Civil and Sessions Judge (CCH-56), Bangalore City, in Sessions Case No. 1031 of 2008. The order of sentence passed by the Trial Court was as under: