LAWS(KAR)-2020-12-98

V.RANGASWAMY Vs. SOMASHEKAR

Decided On December 02, 2020
V.Rangaswamy Appellant
V/S
SOMASHEKAR Respondents

JUDGEMENT

(1.) This appeal is filed challenging the judgment and order of conviction and sentence passed in Crl.A.No.44/2010 dated 09.11.2010 on the file of II Additional District and Sessions Judge at Mysuru.

(2.) The parties are referred to as the complainant and the accused as per their original rankings before the Trial Court.

(3.) Heard the learned counsel appearing for the appellant and also the learned counsel appearing for the respondent.