SHEKHAPPA BASAVANNEPPA HALASUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order dated

(2.) 11. 1998 passed in S. C. No. 94 of 1996 convicting the Appellant-accused for the offences punishable under Section 304 II and sentencing him to undergo S. I. for 3 years and also S. I for 3 years for the offence punishable under Section 27 (1) of the Arms Act. Both the sentences have been ordered to run concurrently. 2. The story of the prosecution in nutshell is as follows:-

(3.) THE Appellant hereinafter referred to as Accused.