GIRISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal appeal is preferred by the appellant/accused against the respondentcomplainant, being aggrieved by the judgment of conviction passed by the III Additional Sessions Judge, at Shivamogga (hereinafter referred to as the 'trial Court') in S.C.No.198/2014 dated 29.01.2016 for the offence punishable under Section 302 and 506 of IPC.

(2.) Heard learned counsel for the appellant and learned HCGP for the respondent - State.

(3.) The ranks of the parties before the trial Court is retained for the convenience.