BAKKAPPA Vs. STATE

JUDGEMENT

(1.) The above appeal is filed challenging the judgment of conviction and order on sentence dated 31.05.2012 passed in Special C.C. (Elec.) No.15/2009 by the Court of Special Judge and Additional District and Sessions Judge at Bidar.

(2.) The brief facts of the case are as follows ;-

(3.) Being aggrieved by the judgment of conviction and order on sentence above stated, the accused nos.1 and 2 have preferred this appeal raising various grounds which are as follows ;-