SHANKERALINGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for the appellant and the learned Additional State Public Prosecutor, the same is taken up for final disposal.

(2.) This appeal has been preferred by the appellant-accused challenging the judgment of conviction and order of sentence passed by the IV-Additional Sessions Judge, Vijayapur in S.C.No.91/2017 dated 01.07.2020.

(3.) We have heard the learned counsel Sri Iswaraj S. Chowdapur for the appellant-accused and the Additional State Public Prosecutor Sri Prakash Yeli for the respondent-State.